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[Cites 0, Cited by 0] [Section 16(6)] [Section 16] [Entire Act]

State of Goa - Subsection

Section 16(6)(e) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975

(e)Where before any court or other authority any suit or other legal proceeding is pending which directly or indirectly affects or is likely to affect the right of any person to receive the whole or part of the purchase price or the amount of encumbrance or maintenance or alimony payable under this section, the court or other authority may require the Mamlatdar to place at its disposal the amount so payable and thereupon the same shall be disposed of in accordance with the orders of such court or other authority.