Section 31(3) in The Goa, Daman and Diu Administration of Evacuee Property Act, 1964
(3)Where an application under sub-section (1) has been made to the Custodian for confirmation, he shall hold an inquiry thereof in the prescribed manner and may reject the application if he is of opinion that-(a)the transaction has not been entered into in good faith or for valuable consideration; or(b)the transaction is prohibited under any law for the time being in force; or(c)the transaction ought not to be confirmed for any other reason.
