Section 9 in The Goa, Daman and Diu Mundkars (Protection from Eviction) Rules, 1977
9. Form of application for purchase of dwelling house by the Mundkar.
(1)An application under sub-section (1) of section 16 shall be in Form V shall contain the following particulars:(a)the name, age, profession and place of residence of the Mundkar and the Bhatkar;(b)a short description and situation of the dwelling house in respect of which the application is being made;(c)the nature and value of improvements, if any, made by the Mundkar;(d)statement whether the house, hut, or any structure with its materials belong, wholly or partly, to the Mundkar or the Bhatkar;(e)where the applicant Mundkar claims the benefit of the second proviso to sub-section (3) of section 15, a statement to that effect containing facts in support of the claims;(f)a statement whether the applicant is willing to pay the purchase price in instalments or in lumpsum;(g)a statement of exercise of option contemplated under clause (i) of section 2; and(h)a list of the applicant's documents, if any, and of his witnesses and whether such witnesses are to be summoned to attend or whether the applicant will produce them on the day of the hearing.(2)Every application under sub-rule (1) shall be supported by a certificate of the extract of the register maintained under section 29 showing that the applicant's name is entered in such register as Mundkar of the dwelling house in respect of which the application is made.
