Section 17(3) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
(3)The bhatkar may within ninety days of the receipt of the notice signify in the prescribed manner his readiness to purchase the land at the price specified in the notice and thereupon a contract to purchase the land at the said price shall be deemed to have been concluded between the bhatkar and the mundkar.
