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

State of Goa - Subsection

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

(b)any other payment, he shall, within the period aforesaid, refund to the tenant a sum which shall bear the same proportion to the total amount as received, as the unexpired portion of the contract or agreement or lease bears to the total period of contract or agreement or lease: