Section 10 in The Goa, Daman and Diu Mundkars (Protection from Eviction) Rules, 1977
10. Procedure for deposit of instalments with the Mamlatdar.
(1)The Mundkar shall deposit the instalment of purchase price with the Mamlatdar.(2)The notice of the deposit shall also be given by the Mundkar to the Bhatkar and the amount of the deposit shall be paid to the Bhatkar on his application.(3)The Mamlatdar shall, as far as practicable, give notice to the Mundkar of the due date for deposit of instalments at least fifteen days prior to such due date. Provided that failure to give such notice shall not exempt the Mundkar from payment of interest prescribed under sub-section (9) of section 16 of the Act.(4)In case the person entitled to receive the purchase price or the value of the encumbrances is a private trust or endowment or a minor or a person suffering from legal disability or a limited owner, the amount shall be paid to the legal guardian of such a person or the trustees of the private trust or endowment, as the case may be.
