Section 32(2) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
(2)On receipt of such reference from the Civil Court, the Mamlatdar or the Collector shall deal with and decide such issues in accordance with the provisions of this Act and shall communicate his decisions to the Civil Court and such Court shall thereupon decide the suit in accordance with the procedure applicable thereof.
