Section 19 in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
19. Application for obtaining previous approval under section 32.
- (i) The application for obtaining previous approval under section 32 in respect of transfer shall contain the following particulars, namely:-(a)Name and address of the transferor.(b)Boundaries, name and location and registration number of the property.(c)Nature of the right proposed to be transferred.(d)Whether any proceedings under the Act are pending for declaring the property to be evacuee property.(e)The consideration agreed upon for the transfer of the property.(f)(i)Whether the transferor was born in India including Goa, Daman and Diu.(ii)If not, whether either of his/her parents or grand-parents was born in India, including Goa, Daman and Diu. If so, the name of such person and the place of birth (village, taluka, etc.) indicating the relationship with the person named at (i) above.(iii)Date of his departure from this territory (Goa, Daman and Diu) with proof therefor.
