Section 20 in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
20. Lease of Evacuee Property.
- Any evacuee property may be leased out by the Custodian for a period not exceeding the period specified in any general or special directions issued by or under authority of the Government. [The rent for the property so leased shall be determined by the Custodian by following the C.P.W.D. Code.] [These words have been added vide Amendment Rules, 1977, published in Official Gazette, Series I No. 53 dated 31-3-1977.]
