Section 14(5) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Rules, 1977
(5)The Mamlatdar shall reject an application:-(a)Where the applicant declines to make a statement on oath under sub-rule (2); or(b)Where the applicant is willing to make or has made a statement on oath under sub-rule (2) but fails to furnish the particulars specified in section 20 or rule 9, as the case may be, within the time fixed under sub-rule (2); or(c)Where it appears upon face of the application-(i)that the property or the relief claimed is not one of the kinds specified in the Act; or(ii)that the application is barred by limitation;(d)where the applicant declines to subscribe or verify the application as required by sub-rule (3) or (4).
