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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Goa - Subsection

Section 85(1) in The Goa, Daman and Diu Public Health Act, 1985

(1)"tenement" means a dwelling house and includes,-
(a)any part of a dwelling house which is capable of separate occupation; and
(b)a students' hostel under public or recognized control, but does not include a dwelling house or part of a dwelling house occupied by the owner thereof; and