Section 29 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
29. Effect of dismissal of petition for ejectment.
- Where an application under sections 22 to 23 for evicting a tenant has been rejected by the Controller or in appeal or revision, the tenancy shall, subject to the provisions of this Act, be deemed to continue on the same terms and conditions as before and shall not be terminable by the landlord except on one or more of the grounds mentioned in the said section 22 or section 23.
