Section 3 in The Goa, Daman and Diu Mundkars (Protection from Eviction) Rules, 1977
3. Right of option by the Mundkar.
- A Mundkar desirous of exercising the right conferred on him under section 2 shall do so in writing at the time of applying to the Mamlatdar under sub-section (1) of section 16. The option once exercised shall be final.
