Section 22(2) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
(2)An order of the Mamlatdar evicting the mundkar from his dwelling house or restoring to him the possession or use of any land or dwelling house or the enjoyment of the customary easement or supply of electricity or water shall be executed in such manner as may be prescribed and by using such force as may be necessary.
