Section 2(d) in The Goa, Daman and Diu Habitual Offenders Act, 1976
(d)“District Magistrate” means, in relation to the District of Goa, the District Magistrate of Goa, or, in relation to the District of Daman or Diu, any officer empowered in this behalf by the Government, by notification in the Official Gazette, to exercise the powers of a District Magistrate under this Act;
