Section 3 in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
3.
[* * *] [[Rule 3 is deleted vide Amendment Rules, 1980, published in Official Gazette, Series I No. 31 dated 30-10-1980. The deleted rule 3 is as follows:'The Custodian shall be a person qualified in law and having experience as a Judicial Officer or as an officer in the Central or any State Government, having experience of rehabilitation work for at least five years.']]
