Section 16(1) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Rules, 1977
(1)In all summary inquiries, the Mamlatdar shall himself, as any such inquiry proceeds, record a minute of the proceedings in his own hand in English including the material averments made by the parties interested, the material parts of the evidence, the decision, and the reasons for the same.
