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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Goa - Subsection

Section 8(2)(a) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965

(a)If under some arrangement inter se the co-sharers, the evacuee was in separate possession of any part of the joint property, possession may be taken of such part in accordance with the manner provided in sub-rule (1) or sub-rule (2), whichever is applicable.