Section 10(1) in The Goa, Daman and Diu Administration of Evacuee Property Act, 1964
(1)Notwithstanding anything contained in any other law for the time being in force [and save as provided in section 3] [Inserted by (Amendment) Act No. 19 of 1989.] or in any agreement or contract, the Custodian may cancel any allotment or terminate any lease or amend the terms of any lease or agreement under which any evacuee property is held or occupied by a person (whether such allotment, lease or agreement was granted or entered into before or after the commencement of this Act):Provided that in the case of any lease granted before the relevant date the Custodian shall not exercise any of the powers conferred upon him under this sub-section unless he is satisfied that the lessee.-(a)has sublet, assigned or otherwise parted with the possession of the whole or any part of the property leased to him; or(b)has used or is using such property for a purpose other than that for which it was leased to him; or(c)has failed to pay rent in accordance with the terms of the lease.
