Section 15 in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
15. Conditions subject to which order under section 15 may be granted.
(1)An order for the restoration of property under section 15 may contain all or any of the conditions, namely:-(i)That the person to whom property is restored shall not evict any allottee except in the circumstances in which lessee can be evicted under any law for the time being in force.(ii)Where the person to whom the property is restored is given vacant possession of the property, he shall pay such compensation to the allottees in respect of any improvements made by them on the property as may be determined by the Custodian.(iii)That the person to whom the property is restored shall pay the amount due to the Custodian in respect of the property or the management thereof.(iv)Such other conditions as the Government may by order specify from time to time.(2)Without prejudice to the generality of the provisions contained in section 15 on the subject, a Custodian may while making an order for the restoration of evacuee property under that Section, impose any terms or conditions which he considers to be just and proper, having regard to the commitments already made, or action already taken by him in the exercise of his functions under the Act, or which otherwise seem to be necessary for carrying out the purpose of the Act.
