Section 16(5) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
(5)Where a notice has been duly served and the party called upon to show cause why he should not be declared as an Intending Evacuee fails to appear on the date fixed for hearing the Custodian may proceed to hear the matter ex-parte and pass such order on the material before him as he deems fit.
