Section 102 in The Goa Co-operative Societies Act, 2001
102. Definitions.
- In this Chapter, unless the context otherwise requires,-(a)"allottee" means a member of a co-operative housing society to whom a plot of land, or site, or a tenement in a building held by it, is allotted by the society;(b)"building fund" means a fund created by the collection of contribution from members for-(i)the purchase and or acquisition of land; or(ii)the land development; or(iii)the construction of a dwelling unit or building; or(iv)the purpose of providing any other common amenities to achieve the objectives of the society.(c)"building maintenance fund" means a fund created by collection of the contributions from its members at such rate as may be specified in the bye-laws for carrying out repairs or structural additions, improvements or alterations to the property of the co-operative housing society which are likely to increase the life of such property and to maintain the property of the said society in good and habitable condition at all times;(d)"commercial unit" means office, shop, godown, garage or such other premises used for commercial or industrial purpose;(e)"co-operative housing society" means a society-(i)registered or deemed to be registered as a co-operative housing society under any law relating to co-operative societies in force in the State of Goa;(ii)the principal object of which is to provide its members open plots, dwelling units or commercial units (whether in a multistoreyed building or otherwise) and in case where open plots or dwelling units are already acquired, to provide its members common amenities and services including services relating to the arrangement of finances facilitating construction of dwelling units in order to solve their needs of dwelling units through mutual aid in accordance with the co-operative principles, and includes a co-ownership housing society, co-partnership housing society, co-operative housing maintenance society, and any other co-operative society of like nature and purpose;(f)"co-ownership housing society" means a society in which the land is held either on lease-hold or free-hold basis by the society and the houses constructed on it, are owned or to be owned by its members;(g)"co-partnership housing society" means a society in which land and buildings are held by the society on lease-hold or free-hold basis and members are allotted flats, tenements or such other premises in such buildings with a right to occupy the same in accordance with the bye-laws;(h)"co-operative house mortgage society" means a credit society which lends money to its members for a certain period of time against certain securities for the construction of houses for their dwellings;(i)"co-operative housing maintenance society" means a society formed by the owners of dwelling units or commercial units in a building for the purpose of maintenance of the building and provision of common amenities;(j)"dwelling unit" includes a house, flat, apartment, and tenement for the purpose of dwelling;(k)"external repairs" means all structural repairs and repairs required to be carried out to the property of the society the use of which is common to two or more members, and includes repairs of common walls, external walls, roads, lifts, water tanks, electric pumps, staircases, terraces and parapet walls, roofs of flats, street lights, electric lines, all leakages of water, water pipelines, compound walls, septic tanks, fencing, drainage, gates and other like common amenities;(l)"internal repairs" means such repairs as are not external repairs;(m)"occupancy right" means the right of an allottee to possess and use the plot of land, site or dwelling unit or commercial unit allotted to him with power to give it on hire or on leave and licence or to mortgage it or to donate or to transmit it by will or by inheritance or to transfer it;(n)"outgoings" means ground rent, if any, municipal and other local taxes, cesses, charges, water charges, electricity charges, revenue assessments, expenses of management and maintenance, repairs to or replacement of any property, insurance premium, other like expenses in respect of the society;(o)"sub-allottee" means an individual or body of persons, whether incorporated or not, in whose favour the possession of the dwelling unit or part thereof is transferred for a period of not less than three months, and includes a tenant, licencee, paying guest and caretaker thereof.
