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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Goa - Subsection

Section 25(ii) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(ii)in respect of any building which has been let for use as an educational institution and is actually being used as such, provided that the institution has been recognized by the Administrator or any authority empowered by him in this behalf.