Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23A(3A)] [Section 23A] [Entire Act]

State of Goa - Subsection

Section 23A(3A)(h) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(h)No appeal or second appeal shall lie against an order for the recovery of possession of any residential building made by the Controller in accordance with the procedure specified in this sub-section: