Section 4(9) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
(9)Any person who does not restore the possession to the mundkar in pursuance of an order made under sub-section (4) or sub-section (6), shall, in addition to any other penalty to which he may be liable, be summarily removed by the Mamlatdar, who thereupon, shall restore the possession to the mundkar.
