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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(2)(i) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975

(i)he makes an application to the Mamlatdar, in the prescribed form, within one year from the appointed date, for the restoration of such dwelling house; and