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[Cites 0, Cited by 1] [Section 23A(3)] [Section 23A] [Entire Act]

State of Goa - Subsection

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

(c)[ The provisions of this sub-section shall be applicable to all applications including those pending proceedings before any Controller/Tribunal/Court and all such proceedings shall be disposed of in accordance with the provisions of this section. [Clauses (c) and (d) added by Amendment Act (No. 20 of 1988) published in the Official Gazette, Series I No. 27 dated 6-10-1988.]