Section 7 in The Goa, Daman and Diu Administration of Evacuee Property Act, 1964
7. Power of Custodian to take possession of evacuee property vested in him.
(1)If any person in possession of any evacuee property refuses or fails on demand to surrender possession thereof to the Custodian or to any person duly authorised by him in this behalf, the Custodian may use or cause to be used such force as may be necessary for taking possession of such property and may for this purpose, after giving reasonable warning (and reasonable facility to any woman who by custom or usage will not appear in public, to withdraw), remove or break open any lock bolt or any door or do any other act necessary for the said purpose.(2)Where it becomes necessary to use force, the Custodian may, with the approval of Government requisition the aid of the Police and in such cases, every officer of the Police shall be bound to render such assistance as may be required by the Custodian.["(3) No such force as is referred to in sub-section (2) shall be used against any person who, as on the 30th day of June 2000, is in occupation of a dwelling house situated on evacuee property vested in the Custodian under the principal Act."] [Inserted by the Goa Administration of Evacuee Property (Amendment) Act, 2001 (Goa Act 42 of 2001).]
