Section 18E(3) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(3)The first instalment of the purchase price or where the purchase price is payable in a lumpsum under sub-section (2), the lumpsum, shall be paid by the tenant within a period of six months from the date of passing of the order of the Mamlatdar under section 18C.
