Section 30(1)(b) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Goa - Subsection

Section 30(1)(b) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(b)that the building consists of not more than two floors and is reasonably and bona fide required by the landlord for the immediate purpose of demolishing it and such demolition is to be made for the purpose of erecting a new building on the site of the building sought to be demolished,

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State of Goa - Subsection

Section 30(1)(b) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968