Section 5A(2) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Rules, 1977
(2)On receipt of an application, the Mamlatdar shall cause an enquiry to be conducted in the matter, inspect the site and pass such order as he deems fit after giving due regard to the technical feasibility of making use of the adjoining property with minimum damage for the purpose of the supply of electricity, pipe water or any other facility formulated under any scheme by the Government.".]
