Section 20A in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
20A. [ Assessment of damages in cases of unauthorised possession. [Rule 20A is inserted vide Amendment Rules, 1977, published in Official Gazette, Series I No. 53 dated 31-3-1977.]
- If any person is or has at any time been, in unauthorised possession of any evacuee property, the Custodian may direct such person to make payment of such sums of money as may be determined by the Custodian in accordance with the principles applicable for determination of rent of properties leased out under rule 20.]
