Section 12 in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
12. Grounds on which a mundkar can be evicted from his dwelling house.
(1)No mundkar shall be liable to be evicted from his dwelling house, except on any one or more of the following grounds namely:-(a)that he has transferred his interest in the dwelling house after the appointed date;(b)that neither the mundkar nor any member of his family has been residing in the dwelling house for a continuous period of two years;(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.(3)On receipt of an application under sub-section (2), the Mamlatdar shall after issuing a notice to the mundkar and after holding an inquiry, pass such order thereon as he deems fit.(4)The mundkar evicted from his dwelling house under this section shall be entitled to remove any material belonging to him and used in the dwelling house, unless the bhatkar, at any stage, offers to pay to the mundkar the value of such materials as may be fixed by the Mamlatdar or agreed upon between the bhatkar and the mundkar and pays such value in cash within six months from the date the order of eviction becomes final.
