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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Goa - Subsection

Section 6(1)(b) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975

(b)If any such supply or easement is interrupted by any act or omission of the bhatkar, the mundkar, within six months from the date on which the cause of action arose, may make an application to the Mamlatdar for an order directing the restoration of such supply or customary easement and the Mamlatdar may, after holding such inquiry as may be prescribed, pass such order as he considers fit.