Section 2(l) in The Goa, Daman and Diu Administration of Evacuee Property Act, 1964
(l)"unauthorised person" means any person (whether duly empowered in this behalf by the evacuee or otherwise) who, after the relevant date, has been occupying, supervising or managing the property of an evacuee without the approval of the Custodian ["but does not include a Mundkar or tenant or deemed purchaser."] [Inserted by the Amendment Act 42 of 2001.].
