Section 18F(2) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(2)If the total amount of the encumbrances is less than the purchase price determined under that section,-(i)where the purchase price is paid in lumpsum, it shall be deducted from the purchase price and the balance paid to the former landlord;(ii)where the purchase price made payable in instalments, the Mamlatdar shall deduct such amount from such instalments towards the payment of such encumbrances:Provided that where under any agreement, award, decree or order of a court or under any law, the amount of the encumbrances is recoverable in instalments, the Mamlatdar shall deduct such amount as he deems reasonable from the instalments so payable.
