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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Goa - Subsection

Section 15(1)(i) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965

(i)That the person to whom property is restored shall not evict any allottee except in the circumstances in which lessee can be evicted under any law for the time being in force.