Section 18(2) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
(2)The application shall be verified in the manner prescribed in the Code of Procedure, 1908, for verification of pleadings and shall be accompanied by a copy of the transfer deed, in question, and also a schedule containing the particulars of any other property owned, possessed or transferred by the transferor after 6th December, 1961.
