Section 18G in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
18G. Recovery of purchase price as arrears of land revenue.
- If the tenant purchaser makes a default in the payment of the whole or part of the purchase price, the Mamlatdar shall, on an application made in this behalf by the landlord proceed to recover such sum which is in arrears on the date of application, together with any interest due as arrears of land revenue.
