Section 4(1) in The Goa, Daman and Diu Administration of Evacuee Property Act, 1964
(1)The Government may, by notification in the Official Gazette, appoint a Custodian and as many Deputy or Assistant Custodians of evacuee property as may be necessary for the purpose of discharging the duties imposed on the Custodian by or under this Act and may, by general or special order, provide for the distribution of work among them:[...] [Proviso to sub-section (1) of section 4 omitted vide (Amendment) Act No. 6 of 1976.]
