Section 14(2) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
(2)Where the Mamlatdar is of the opinion that the conditions mentioned in sub-section (1) are not satisfied, he may, after giving a reasonable opportunity to the bhatkar to show cause against taking action under this sub-section, and after holding such inquiry as he may deem fit, by order, refuse to approve the surrender.
