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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Goa - Subsection

Section 17(1) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(1)Every tenant shall pay rent within the time fixed by contract or, in the absence of such contract, by the fifteenth day of the month next following the month for which it is payable.