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

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

(iii)the landlord signs an Indemnity Bond indemnifying Government against any claim for payment of the deposited rent amount.

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