Section 2(11) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(11)['(i) "land" means land which is used for agriculture or which is capable of being so used, but is left fallow, and includes farm buildings appurtenant to such land: [Substituted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1976 (Act No. 17 of 1976).]Provided that nothing in this clause shall apply to land which is in the possession of a Mundkar, otherwise than as a tenant.Explanation. - For the purposes of this clause, the expression "Mundkar" shall have the meaning assigned to it in clause (p) of section 2 of the Goa, Daman and Diu Mundkars (Protection from Eviction ) Act, 1975 (1 of 1976);](ii)"Khajan land" means low land situated near creeks or riversides;(iii)"Ker land" means land having adequate irrigation or drainage facilities;(iv)"Morod land" means any other land:Provided that in case of doubt as to the category of any particular land, the matter shall be referred to the Tribunal whose decision shall be final;
