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State of Goa - Section

Section 30 in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975

30. Presumptive value of the record.

- An entry made in the register of mundkars prepared in accordance with the provisions of this Act and the rules made thereunder shall be presumed to be true until the contrary is proved or a new entry is lawfully substituted thereafter.