Section 18 in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
18. Grant of loan by Government to a mundkar regarding his dwelling house.
(1)The Government may, subject to due appropriation being made in this behalf, grant, on such terms and conditions as may be prescribed, a loan to a mundkar for the purchase of his dwelling house under section 15.(2)The Government may, when it considers necessary so to do, also arrange the required loan assistance to a mundkar from the Life Insurance Corporation or other institution advancing loans for housing purposes.
