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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Goa - Subsection

Section 12(1) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(1)The Rent Tribunal shall, on application by the landlord or the tenant of a building, fix the fair rent payable per annum for such building after holding such inquiry as may be prescribed.