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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Goa - Subsection

Section 13(3) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(3)Where, after the fair rent of a building has been fixed under this Act, there is a decrease or diminution in the accommodation or amenities provided, the tenant may claim a reduction in the fair rent as so fixed.