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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Goa - Subsection

Section 15(5) in The Goa, Daman and Diu Administration of Evacuee Property Act, 1964

(5)Where the property had been sold by the Custodian or acquired by Government under any law, the provisions in the foregoing sub-sections shall apply to the net sale proceeds or, as the case may be, the net compensation hereof.