Section 2(p) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
(p)"mundkar" means a person who, with the consent of the bhatkar or the person acting or purporting to act on behalf of the bhatkar lawfully resides with a fixed habitation in a dwelling house with or without obligation to render any services to the bhatkar and includes a member of his family but does not include-
