Section 2(c) in The Goa, Daman and Diu Administration of Evacuee Property Act, 1964
(c)[ "evacuee property" means any property [of an evacuee (whether held by him as owner, or as a trustee or as a beneficiary, or as a tenant or in any other capacity),] [Re-numbered by the Amendment Act 10 of 1965.] and includes any property-(i)which has been obtained by any person from an evacuee after the relevant date, by any mode of transfer unless such transfer has been confirmed by the Custodian; or(ii)which belongs to an intending evacuee and in respect of which a declaration is made under section 21.]
