Section 18H(2) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(2)In the event of failure of recovery of purchase price as arrears of land revenue under section 18G, the purchase shall be ineffective and the land shall be at the disposal of the Mamlatdar under section 18J and any amount deposited by such tenant-purchaser towards the price of the land shall be refunded to him.
