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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

State of Goa - Subsection

Section 30(4)(a) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(a)that he shall pay to the landlord the fair rent in respect of the building, provided that, in respect of the residential building, the tenant concerned shall not be required to pay a rent in relation to the area of more than double the rate at which he paid the rent for his former building immediately before delivering possession under sub-section (1);