Section 22(3) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
(3)In addition to normal repairs the Custodian may also spend such amounts on special repairs to the property as are sanctioned by the Government or the Custodian. Such expenditure on special repairs will in the first instance be met out of the income of the property and if there is no sufficient income, it will be debited against the capital value of the property.
