Section 16(9) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
(9)[ Where a mundkar fails to deposit the first instalment or the subsequent instalments or the lumpsum, as the case may be, on or before the due date, the amount due shall bear an interest of six percent per annum.] [Substituted in place of 'Where a mundkar fails to deposit the first instalment or the lumpsum, as the case may be, on or before the due date, the amount due shall bear an interest of six percent per annum' by the Amendment Act 1 of 1977.][* * *] [Sub-section 10 omitted.]
