Section 8 in The Goa, Daman and Diu Mundkars (Protection from Eviction) Rules, 1977
8. Determination of market value of the dwelling house.
(1)The Mamlatdar shall have due regard to the following factors while determining the market value of the purchase price payable by the Mundkar for his dwelling house under sub-section (5) of section 15:(a)the prices of similar lands prevailing in the vicinity of the locality;(b)the location of the dwelling house as to whether falling or within the jurisdiction of a village Panchayat or within an urban or in a Municipality area as the case may be;(c)the expenses incurred by the Bhatkar, if any, towards construction of the dwelling house;(d)the improvements, if any, made by the Bhatkar on the dwelling house or the site where the dwelling house stands; and(e)any other factors which are generally taken into account in determining the market value of land under the Land Acquisition Act, 1894.(2)Any agreement fixing the market value of the dwelling house entered into between the Bhatkar and Mundkar shall be ignored by the Mamlatdar while determining the market value under sub-rule (1).
