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

State of Goa - Subsection

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

(d)that the tenant has been guilty of such acts and conducts which are a nuisance to the occupiers of other portions of the same building or of buildings in the neighbourhood;