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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Goa - Subsection

Section 8(1)(i) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969

(i)the landlord proves to the satisfaction of the Controller or the appellate or the revisional authority with whom the amount has been deposited by the tenant that he is entitled thereto;