Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23A(3A)] [Section 23A] [Entire Act]

State of Goa - Subsection

Section 23A(3A)(b) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(b)After an application under sub-section (3) is received, the Controller shall issue summons for service on the tenant in the form specified in the Schedule.