Section 15(1)(ii) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Goa - Subsection

Section 15(1)(ii) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965

(ii)Where the person to whom the property is restored is given vacant possession of the property, he shall pay such compensation to the allottees in respect of any improvements made by them on the property as may be determined by the Custodian.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Goa - Subsection

Section 15(1)(ii) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965