Section 29(2) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
(2)Any person interested in any evacuee property may, with the permission of the Custodian, inspect the record relating to such property on payment of fee of [Rs. 5/-.] [In sub-rule (2) for the letters and figures 'Rs. 2' the letters and figures 'Rs. 5/-' are substituted vide (Amendment) Rules, 1997, published in Official Gazette, Series I No. 34 dated 20-11-1997.]. Any person interested in any original case, appeal, pending before the Government or authority or tribunal, may with the permission of the presiding officer, inspect the record of such case on payment of a similar fee.
