Section 35(5)(b) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

[Cites 0, Cited by 0] [Section 35(5)] [Section 35] [Entire Act]

(b)be paid to the tenant by the landlord, if the landlord had cut off or withheld the supply or service without just and sufficient cause.

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