Section 22(1) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
(1)A fee equivalent to [20] [In Rule 22 for the figure '10', figure '20' is substituted vide Amendment Rules, 1979, published in Official Gazette, Series I No. 18 dated 2-8-1979.] per cent of gross realisation made from evacuee property shall be charged as [Management] [In the marginal heading of Rule 22 the word 'Administration' is substituted by the word 'Management' and in sub-rule (1) of Rule 22, the word 'administration' is substituted by the word 'Management' vide Amendment Rules, 1977, published in Official Gazette, Series I No. 53 dated 31-3-1977.] charges from the date on which the property is taken over by the Custodian.
