Section 26 in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
26. Fees.
(1)[Rupees fifty] [In sub-rule (1) of Rule 26 for the words 'Rupees twenty' the words 'Rupees fifty' are substituted vide Amendment Rules, 1997, published in Official Gazette, Series I No. 34 dated 20-11-1997.] shall be payable in respect of each appeal under the Act, as fees.(2)No officer authorised to receive any appeal shall receive the same unless fee payable under this rule is paid in such manner as Government from time to time determine. Pending such determination, the fees may be paid in Court fee stamps.
