Section 7A in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
7A. [ Mundkar to have right to reconstruct, rebuild his dwelling house. [Inserted by the Amendment Act 2 of 1993.]
- A Mundkar shall have a right to reconstruct, rebuild his dwelling house using the same existing plinth area of his old demolished house, without producing the N.O.C. from the Bhatkar.]
