Section 2(23)(a) in The Goa, Daman and Diu Public Health Act, 1985

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State of Goa - Subsection

Section 2(23)(a) in The Goa, Daman and Diu Public Health Act, 1985

(a)any person for the time being paying or liable to pay to the owner, the rent or any portion of the rent of the land or building or part of the same in respect of which the word is used or damages on account of the occupation of such land, building, or part; and

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State of Goa - Subsection

Section 2(23)(a) in The Goa, Daman and Diu Public Health Act, 1985