Section 18(2) in The Goa, Daman and Diu Debt Relief Act, 1980
(2)The paying capacity of the debtor shall, for the purposes of this Act, be deemed to be-(a)seven times of twenty per cent. of the gross value of-(i)his annual family income in the case of agricultural labourer or a rural artisan, or(ii)the annual agricultural produce of his land in the case of small farmer; or(b)the amount equivalent to twice the principal amount, whichever is lower.
