Section 152 in The Goa, Daman And Diu Land Revenue Code, 1968
152. Refund of deposit or purchase-money when sale set aside.
- Whenever the sale of any property is not confirmed, or is set aside, the purchaser shall be entitled to receive back his deposit or his purchase-money, as the case may be, and the sum equal to five per cent. of the purchase-money deposited under clause (a) of sub-section (1) of section 151.
