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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Goa - Subsection

Section 6(2)(b) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(b)If the landlord fails to deliver the possession on the date so specified, the Authorised Officer or any other officer empowered by him in this behalf may take possession of the building.