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[Cites 0, Cited by 1] [Section 23A(3)] [Section 23A] [Entire Act]

State of Goa - Subsection

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

(ii)any certificate granted by the concerned authority thereunder shall be conclusive evidence of the facts stated therein.