Section 4(3) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
(3)Any mundkar, who is in possession of a dwelling house on the appointed date but is evicted thereafter in contravention of the provisions of this Act, may, within one year from the date of his eviction, apply to the Mamlatdar in the prescribed form, for the restoration of his dwelling house.
