Section 18(1) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
(1)An application for confirmation under sub-section (1) of section 31 shall contain the following particulars, namely:(a)Boundaries, name and location and registration number of the property.(b)Particulars of the transfer sought to be confirmed including the dates of the transfer and registration, if any, the address of the parties and the consideration paid or deferred.(c)Particulars of any previous transfers in respect of the property.(d)The name and address of the person in possession of the property transferred and the capacity in which such person is in possession.
