Section 22 in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
22. Execution of order for payment of money or restoring possession.
(1)Any sum, the payment of which has been directed by an order of the Mamlatdar, the Collector, the Administrative Tribunal or the Government, including an order awarding costs, shall be recoverable from the person ordered to pay the same as arrears of land revenue.(2)An order of the Mamlatdar evicting the mundkar from his dwelling house or restoring to him the possession or use of any land or dwelling house or the enjoyment of the customary easement or supply of electricity or water shall be executed in such manner as may be prescribed and by using such force as may be necessary.(3)An order or decision of the Mamlatdar in execution proceedings shall, subject to appeal or revision, if any, be final.
