Section 29(4) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
(4)The Mamlatdar shall, before the preparation of the register, publish a notice, in every revenue village inviting applications from the mundkars for registration and to be presented before such date as may be specified in the notice or such further time as may be allowed by him:Provided that if, at any time after the publication of the notice, it is found that a mundkar has failed to apply for registering his name the talathi within whose jurisdiction the dwelling house is situated may, after making such inquiry as he considers necessary, propose to the Mamlatdar to enter the name of such mundkar in the concerned register of mundkars and the Mamlatdar shall dispose of the same as provided under subsection (5).[Explanation. - The expression 'revenue village' includes villages in the municipal areas.] [Inserted by the Amendment Act 4 of 1998.]
