Section 2 in The Goa Tourist Places (Protection and Maintenance) Appeal Rules, 2001
2. Definition.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Goa Tourist Places (Protection and Maintenance) Act, 2001 (Goa Act 56 of 2001);(b)"Competent Authority" means the authority appointed by the Government under section 4 of Act;(c)"Government" means the Government of Goa;(d)"section" means a section of the Act;(e)words and expression used but not defined in these rules shall have the same meaning respectively as assigned to them in the Act.
