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[Cites 0, Cited by 0] [Section 23A(2)] [Section 23A] [Entire Act]

State of Goa - Subsection

Section 23A(2)(a) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(a)any rent in advance from the tenant, he shall, within a period of ninety days from the date of recovery of the premises by him, refund to the tenant such amount as represents the rent payable for the unexpired portion of the contract agreement or lease;