Section 4(2)(a) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

(a)the mundkar was evicted from the dwelling house in execution of an order of the Mamlatdar or the Administrative Tribunal or a Civil Court; or

Legal Document View