Section 5 in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
5. Notification of evacuee property under sub-section (4) of section 5.
(1)All properties declared by a Custodian as Evacuee Properties shall, in addition to being notified in the Official Gazette, also be notified in the manner indicated in sub-rule (2) on the Notice Board kept in the office of the Custodian.(2)[ The Notification shall be in Form No. 2 and shall give particulars of the property regarding the location etc. In case of agricultural land, it shall specify, as far as possible, its name and registration number and the village where it is situated.] [[Sub-rule (2) of Rule 5 is substituted vide Amendment Rules, 1977, published in Official Gazette, Series I No. 53 dated 31-3-1977. The original sub-rule (2) reads as follows:'(2) The notification shall be in Form No. 2 and shall give full particulars of the property regarding the location etc.In case of agricultural land, it shall specify, as far as possible, its name and registration number and the village where it is situated. Any error or irregularity in the drawing up or the publication of the notification shall not be deemed to detract from the validity of such a notification or otherwise afford a valid defence to claim of the Custodian to the property as having vested in him.']]
