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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Daman and Diu - Subsection

Section 5(2) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969

(2)On the application made under sub-rule (1), the Controller shall pass an order directing the Treasury Office specified in the order to accept the deposit of the rent. He shall also countersign the challan form in triplicate.