Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45] [Entire Act] State of Goa - Subsection Section 45(1) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 (1)From every order, other than an interim order, passed by the Rent Tribunal, an appeal shall lie to the Appellate Board.
