Section 5(1) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
(1)Any mundkar in possession of his dwelling house, who apprehends that he may be dispossessed of the dwelling house by or on behalf of the bhatkar contrary to the provisions of this Act, may, in the prescribed manner, apply to the Mamlatdar for an order safeguarding his right to possession.
