Section 4(1) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
(1)Where the Custodian is satisfied from the information in his possession or otherwise that any property or an interest therein is prima facie evacuee property, he shall cause a notice served in Form No. 1 on the person claiming title to be such property or interest and on any other person or persons whom he considers to be interested in the property.
