Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Entire Act] State of Goa - Section Section 3 in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 3. Rights of a mundkar to be heritable. - The rights of a mundkar in his dwelling house shall be heritable and shall not be transferable.
