Section 23 in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
23. Power to transfer proceedings.
- The Collector, may, after due notice to the parties, by order in writing, transfer any proceedings under this Act pending before a Mamlatdar, from such Mamlatdar to any other Mamlatdar and the Mamlatdar to whom the proceedings are so transferred shall thereupon exercise jurisdiction under this Act in such proceedings.
