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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Goa - Subsection

Section 52(2) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(2)Where any application, appeal or other proceedings could have been made, preferred or taken, under this Act, by or against any person, such application, appeal or other proceedings may, in the event of his death, be made, preferred or taken by or against his legal representatives.