Section 10(4) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Rules, 1977
(4)In case the person entitled to receive the purchase price or the value of the encumbrances is a private trust or endowment or a minor or a person suffering from legal disability or a limited owner, the amount shall be paid to the legal guardian of such a person or the trustees of the private trust or endowment, as the case may be.
