Section 22(2)(e) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

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State of Goa - Subsection

Section 22(2)(e) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(e)that the tenant of a dwelling house has, whether before or after the commencement of this Act, built, acquired vacant possession of, or been allotted a residence [within an area of five kilometers radius for the outer limits of the city or village as the case may be, where such dwelling house is situated] [By the Amendment Act (No. 12 of 1992) the words 'in place where such dwelling house is situated' were inserted. However by the Amendment Act No. 4 of 2006, published in the Official Gazette, Series I No. 51 dated 23rd March, 2006 above expression is substituted, this Amendment came into force w.e.f. date of publication.]; or

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State of Goa - Subsection

Section 22(2)(e) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968