Section 31 in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
31. Receipts.
- Income and other receipts on account of Evacuee Property fall under the following categories:(A)Immovable Property(1)Income from Urban Property:(a)Lands.(b)Houses.(c)Shops.(d)Factories, Workshops, and other commercial undertakings.(e)Miscellaneous.(2)Income from Rural Property:(a)Lands.(b)Houses.(c)Shops.(d)Miscellaneous.(B)Movable Property(1)Income from Urban Property:(a)Identifiable property.(i)Sale-proceeds.(ii)Other receipts.(b)Unidentifiable Property:(i)Sale-proceeds.(ii)Other receipts.(2)Income from Rural (including Agricultural) property:(a)Identifiable property:(i)Sale-proceeds.(ii)Other receipts.(b)Unidentifiable Property:(i)Sale-proceeds.(C)Miscellaneous(ii)Other receipts.(1)Evacuee's interest in business concerns (e.g. Dividends on shares, business profits, etc.).(2)Debts and other payments due to evacuees.(3)Other receipts.
