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 40] [Entire Act] State of Goa - Subsection Section 40(c) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 (c)that the lodger has failed to vacate the accommodation on the termination of the period of the agreement in respect thereof; or
