Section 6(1) in The Goa, Daman and Diu Administration of Evacuee Property Act, 1964
(1)Any property declared to be evacuee property under section 5 shall be deemed to have vested in the Custodian-(a)in the case of property of an evacuee as defined in sub-clause (i) of [clause (b)] [The expression 'clause (c)' in sub-section (1) (a) and sub-section (1) (b) of section 6 is substituted by 'clause (b)' by (Amendment) Act No. 10 of 1965.] of section 2, from the date on which he leaves or has left any place in Goa, Daman and Diu for any place outside India;(b)[ in the case of property of an evacuee as defined in sub-clause (ii) of [clause (b)] [Clause (b) is substituted vide (Amendment) Act No. 14 of 1970 this is deemed to have come into force with effect from 24-12-1964.] of section 2, from the date of such transfer]; and(c)in the case of [property of an evacuee] [Substituted by the Amendment Act 10 of 1965.] as defined in sub-clause (iii) of [clause (b)] [These words have been substituted for the words 'property' and 'clause (c)', respectively, by Amendment Act No. 10 of 1965, published in the Government Gazette, Series I No. 12 dated 17-6-1965.] of section 2, from the relevant date.
