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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Goa - Subsection

Section 13(3) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965

(3)Before cancelling or varying the terms of lease or before evicting any lessee the Custodian shall serve the person or the person concerned with a notice to show cause against the order proposed to be made and shall afford him a reasonable opportunity of being heard.