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

State of Goa - Subsection

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

(f)The Controller may give to the tenant leave to contest the application if the affidavit filed by the tenant discloses such facts as would disentitle the landlord or, as the case may be, the widow, of such landlord from obtaining an order for the recovery of possession of the residential building under sub-section (3).