Section 23 in The Goa, Daman and Diu Administration of Evacuee Property Act, 1964
23. Penalty for failure to surrender possession of evacuee property.
- [Save as provided under section 3, any person who fails to comply with"] [These words and figure have been substituted for the words 'Any person who fails to comply with', by (Amendment) Act No. 19 of 1989, published in the Official Gazette, Series I No. 37 dated 14-12-1989.] a notice of demand by or on behalf of the Custodian under the provisions of this Act to surrender possession of any evacuee property shall be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.
