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

[Cites 0, Cited by 1] [Section 22(2)] [Section 22] [Entire Act]

(g)that the tenant has denied the title of the landlord or claimed a right of permanent tenancy and that such denial or claim was not bona fide;

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