Section 12(2) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
(2)A bhatkar who seeks to evict the mundkar on any of the grounds specified in sub-section (1), shall, within six months from the date the cause of action arose, apply in the prescribed form to the Mamlatdar for an order of eviction against the mundkar.
