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[Cites 0, Cited by 0] [Section 23A(3A)] [Section 23A] [Entire Act]

State of Goa - Subsection

Section 23A(3A)(g) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(g)Where leave is granted to the tenant to contest the application, the Controller shall commence the hearing on a date not later than one month from the date on which the leave is granted to the tenant to contest and shall hear the application from day to day till the hearing is concluded and application decided.