Section 22(2)(c) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

[Cites 0, Cited by 1] [Section 22(2)] [Section 22] [Entire Act]

(c)that the tenant has committed such acts of damage as are likely to impair materially the value or utility of the building; or

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