Section 2 in Goa Compensation to the Project Affected Persons and Vesting of Land in the Government Act, 2017
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Authority" means the Goa Project Affected Persons Disputes Redressal Authority established under sub-section (1) of section 5 of this Act;(b)"Collector" means the Collector of the District where the land is situated and includes any other officer specially empowered by the Government by notification in the Official Gazette to perform the functions of a Collector under this Act;(c)"Court" means the Court of the Principal District Judge of Original Jurisdiction and includes the Court of any Additional District Judge or the Court of Civil Judge having pecuniary jurisdiction as may be specified by the Government by notification as a Court;(d)"Government" means the Government of Goa;(e)"land" includes benefits arising out of land, things attached to earth or permanently fastened to anything attached to the earth;(f)"project" means project undertaken by the Government for public purpose;(g)"Public purpose" shall mean and include the following purposes, namely:-(a)strategic purposes relating to State police, safety of the people; or(b)infrastructure projects, which includes the following, namely:-(i)projects involving agro processing, supply of inputs to agriculture, warehousing, cold storage facilities, marketing infrastructure for agriculture and allied activities such as dairy, fisheries, and meat processing, set up or owned by the Government or by a farmers' co- operative or by an institution set up under a statute;(ii)project for industrial corridors or mining activities;(iii)project for water harvesting and water conservation structures, sanitation;(iv)project for Government administered, Government aided educational and research schemes or institutions;(v)project for sports, health care, tourism, transportation;(vi)any infrastructure facility as may be notified in this regard by the Government;(c)project for project affected families.(d)project for housing, or such income groups, as may be specified from time to time by the Government;(e)project for planned development or the improvement of village sites or any site in the urban areas or provision of land for residential purposes for the weaker sections in rural and urban areas;(f)project for residential purposes to the poor or landless or to persons residing in areas affected by natural calamities, or to persons displaced or affected by reason of the implementation of any scheme undertaken by the Government, any local authority or a corporation owned or controlled by the Government;(g)infrastructural project of any Statutory corporations, bodies, authorities or any other Government bodies and includes the land acquired for any project relating to Airport.
