Section 32(1) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
(1)If any suit instituted in any Civil Court involves any issues which are required to be settled, decided or dealt with by the Mamlatdar or the Collector under this Act the Civil Court shall stay the suit and refer such issues to the Mamlatdar or the Collector, as the case may be, for determination.
