Section 12(1) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
(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;
