Section 16(4) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
(4)An order under sub-section (3), allowing an application shall specify-(i)the extent and measurement of land corresponding to the dwelling house which the mundkar is entitled to purchase;(ii)the purchase price payable by the mundkar and the mode of payment;(iii)the amount due to the bhatkar or other persons interested in the land;(iv)the value of encumbrances subsisting or claims for maintenance or alimony charged on the land allowed to be purchased by the mundkar;(v)the amount payable to the holder of the encumbrance or the person entitled to the maintenance or alimony and the order of priority in which amount is payable;(vi)such other particulars as may be prescribed.
