Section 21(3) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Rules, 1977
(3)After the order of the Mamlatdar, under sub-section (6) of section 20, for registering the Mundkar has become final or his order rejecting the application has been reversed in appeal or revision and directions are given to register the applicant as Mundkar, the name of such person shall be entered in the register of Mundkars maintained under sub-rule (2).
