Section 9 in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
9. Transfer of property by bhatkar.
- If the bhatkar sells, exchanges, mortgages, or leases, or in any manner transfers, his property where the dwelling house is situated, the right of the mundkar in the dwelling house shall not, in any way, be affected by such transfer.
