Section 10(3) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
(3)Where such property consists of Government or other securities, stock, or debentures, possession may be taken by serving upon the appropriate authority a notice requiring such authority to make all payments in respect of such securities, stock, or debentures to the Custodian or any other person authorised by him in this behalf.
