Section 10 in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
10. Lease holder of a mundkar how to be dealt.
- Where a person not being a member of the family of a mundkar has been in occupation of a part of the dwelling house on the appointed date, he shall be deemed to be a tenant of the mundkar. In such cases, the provisions of the law governing the relations of landlord and tenant of residential premises, for the time being in force in the area in which the dwelling house is situated, shall apply to such tenant.
