Section 10 in Guidelines for the disposal of Enemy Property Order, 2018
10. Submission of report by the Custodian to the Central Government.
- The Custodian shall send a report to the Central Government at such interval, of the enemy property (movable and immovable) disposed of whether by sale or otherwise, containing such details, including the price for which such enemy property has been sold and the particulars of the buyer to whom the properties have been sold or disposed of and the details of the proceeds of sale or disposal, deposited into the Consolidated Fund of India, as the Central Government, may specify.Appendix-A[See sections 5A, 10, 10A, 12 and 22A (b) of the Enemy Property Act, 1968 read with paragraph 9 of the Guidelines for the Disposal of Enemy Property Order, 2018]Sale Certificate(For Immovable Enemy Property)Whereas the undersigned, being the Custodian under the Enemy Property Act and the rules and orders made thereunder and in exercise of the powers conferred by section 8A, read with sections 10, 10A, 12 and 22A(b) of the Enemy Property Act, 1968 (34 of 1968),sold in favour of_________(purchaser), the immovable property vested free from all encumbrances in the Custodian under the aforesaid Act and shown below:-
