Section 31(1)(a) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Goa - Subsection

Section 31(1)(a) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(a)that the building is reasonably and bonafide required by the landlord for carrying out repairs, alterations or additions which cannot be carried out without the building being vacated, or

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State of Goa - Subsection

Section 31(1)(a) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968