Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Goa - Subsection Section 19(d) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965 (d)Whether any proceedings under the Act are pending for declaring the property to be evacuee property.
