Section 15(4) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
(4)The purchase price payable under sub-section (3) in respect of the dwelling house shall be paid in not more than ten equal annual instalments:Provided that, it shall be open to the mundkar to pay the entire purchase price in lumpsum, in which case, the amount payable shall be only ninety per cent of the purchase price.
