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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Goa - Subsection

Section 46(2)(h) in The Goa, Daman and Diu Administration of Evacuee Property Act, 1964

(h)the manner in which rent of any property or damage for unauthorised possession of any property may be assessed, and the principles which may be taken into account in assessing such rent or damages;