Section 8(2)(b) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965

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State of Goa - Subsection

Section 8(2)(b) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965

(b)In any other case, constructive possession be taken by affixing a copy of the warrant for possession on a conspicuous part of the property, and if considered necessary, by proclamation, by beat of drum in the locality in which the property is situated.

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State of Goa - Subsection

Section 8(2)(b) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965