Section 8C(2) in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962
(2)If after holding such inquiry the Mamlatdar declares the transfer to be in contravention of section 8-B, the land on respect of which such contravention has taken place shall be deemed to be forfeited to Government without payment of any compensation.] [Inserted by Daman (Abolition of Proprietorship of Villages) Regulation (Amendment) Act, 1968 (Act No. 11 of 1968).].
