Section 16(6) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
(6)Where such party appears and contests the notice, he shall forthwith file a written statement verified in the same manner as a pleading under the Code of Civil Procedure, 1908 stating the reasons why he should not be deemed to be an intending evacuee. The Custodian shall then either on the same day or on any subsequent day to which the hearing may be adjourned, proceed to hear the evidence, if any, which the party may adduce.[* * *] [[Sub-rules (7) and (8) are deleted vide (Amendment) Rules, 1977, published in the Official Gazette, Series I No. 53 dated 31-3-1977. The deleted rules read as follows:
