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

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

(iii)That the person to whom the property is restored shall pay the amount due to the Custodian in respect of the property or the management thereof.

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