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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Goa - Subsection

Section 9(2) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Rules, 1977

(2)Every application under sub-rule (1) shall be supported by a certificate of the extract of the register maintained under section 29 showing that the applicant's name is entered in such register as Mundkar of the dwelling house in respect of which the application is made.