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

State of Goa - Subsection

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

(d)During the pendency of proceedings for recovery of possession under this sub-section, the tenant shall continue the regular payment of rent due to the landlord or deposit such amounts with the Controller/Tribunal/Court for payment to the landlord: