Section 8C(1) in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962
(1)Where in respect of the transfer of any land the Mamlatdar suo motu, or on the application of any person interested in such land, has reason to believe that such transfer is in contravention of section 8-B, he shall issue notice to the transferor and the transferee to show cause why the transfer should not be declared to be in contravention of section 8-B, and shall hold an inquiry and decide whether the transfer is in contravention of section 8-B.
