Preamble
| [Goa Act No. 9 of 1991] | [9th September, 1991] |
An Act further to amend the Goa, Daman and Diu Mandkars (Protection from Eviction) Act, 1975.
Be it enacted by the Legislative Assembly of Goa in the Forty-second Year of the Republic of India as follows:-
Section 1. Short title, extent and commencement
1. Short title, extent and commencement.- (1) This Act may be called the Goa Mundkars (Protection from Eviction) (Amendment) Act, 1991.
(2) It shall come into force at once.
Section 2. Amendment of section 6
2. Amendment of section 6.- In sub-section (5) of section 6 of the Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 (Act No. 1 of 1976) (hereinafter called the "Principal Act") the following shall be inserted as provisos thereof-
"Provided that the Mundkar may, subject to such conditions as may be prescribed, obtain electricity supply or supply of pipe water from any public source or any other facility under any scheme formulated by the Government though providing of such supply or facility involves use of the adjoining portion.
Provided further that for any damage caused to such property by reason of such use, the bhatkar or such other person shall be entitled to such compensation as may be fixed by the Mamlatdar in the prescribed manner.".
Section 3. Amendment of section 7
3. Amendment of section 7.- The following explanation shall be added to section 7 of the Principal Act, namely:
"Explanation:- The terms "improve" shall include construction within the dwelling house like sump lank or overhead tank, water cistem, bathroom, toilet, septic lank, soak pit and the like subject to obtaining necessary permission from the concerned authorities."