Section 12C in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962
12C. Powers of Mamlatdar.
(1)In all enquiries and proceedings under the Regulation, the Mamlatdar shall exercise the same powers as the Mamlatdar under the Goa, Daman and Diu Mamlatdar's Court Act, 1966 (hereinafter referred to as the "said Act") and shall, except as provided in sub-section (3) of section 7 and section 8-C, follow the provisions of the said Act.(2)In regard to any matter for which no provision exists in the said Act, the Mamlatdar shall follow the procedure as may be prescribed by the Government.(3)Every decision of the Mamlatdar shall be recorded in the form of an order and shall state the reasons for such decisions.(4)An appeal against any order of the Mamlatdar shall be filed within thirty days from the date of that order to the Collector.(5)The decision of the Mamlatdar, when no appeal is filed, and the decision of the Collector, when appeal is filed, shall, subject to revision to be made to the Administrative Tribunal constituted under the Goa, Daman and Diu Administrative Tribunal Act, 1965, within a period of ninety days from the date of the decision of the Collector, be final.
