Section 115(4) in The Goa, Daman And Diu Land Revenue Code, 1968
(4)Where any person has been evicted or is about to be evicted from any land under the provisions of sub-section (2), he may, within a period of one year from the date of the settlement of the boundary, institute a civil suit to establish his title thereto:Provided that the Government or the Collector, or any revenue or survey officer as such, shall not be made a party to such suit.
