Section 6(3) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
(3)If in any proceeding under this section it is proved to the satisfaction of the Mamlatdar by an affidavit or otherwise that an order of temporary injunction is required to be passed to prevent the contravention of the provisions of sub-section (1) the Mamlatdar may pass such order in the interest of justice.
