Section 20(2)(a) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Rules, 1977

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State of Goa - Subsection

Section 20(2)(a) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Rules, 1977

(a)by serving a notice on the Bhatkar or any person acting or purporting to act on his behalf requiring him to restore to the Mundkar the enjoyment of the customary easement or supply of electricity or water (within such time as may appear reasonable after receipt of the said notice); and

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State of Goa - Subsection

Section 20(2)(a) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Rules, 1977