Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Goa - Subsection Section 33(1) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 (1)Every landlord shall be bound to keep the building in good and tenantable repair.
