Section 17(5) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
(5)Any sale by a mundkar to a person other than the bhatkar without giving the notice required by sub-section (2), or before the expiry of the period of the said notice or at a price lower than that set out in the notice as the case may be shall be void.
