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State of Goa - Section
Section 36 in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
36. Sale of movable or immovable property.
- The Custodian shall dispose of all movable or immovable property which he is empowered to under the Act, by public auction subject to the rules in force, in that behalf in this Union Territory, unless otherwise directed by the Government.Appendix AForm No. 1[See Rule 4(1)]Office of the Custodian of Evacuees' PropertyNoticeDated 196ToShri ... ... ...Whereas there is credible information in possession of the Custodian that you are an evacuee under clause (b) of Section 2 of the Goa, Daman and Diu Administration of Evacuee Property Act on account of the grounds mentioned below;And whereas it is desirable to hear you in person;Now, therefore, you are hereby called upon to show cause (with all material evidence on which you wish to rely) why orders should not be passed declaring you an evacuee and all your property as evacuee property under the provisions of the said Act.The hearing of our case is fixed before the undersigned in Room No.... on .... 196 at.....Grounds: Acquisition of any right to, interest in or benefit from any evacuee or abandoned property, otherwise than by way of purchase or exchange.| DeputyAssistant| Custodian |