Section 10(3) in The Goa, Daman and Diu Administration of Evacuee Property Act, 1964
(3)Where by reason of any action taken under sub-section (1) or sub-section (2), any person has ceased to be entitled to possession of any evacuee property, he shall on demand by the Custodian surrender possession of such property to the Custodian or to any person duly authorised by him in this behalf.
