Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 22(2)] [Section 22] [Entire Act]

State of Goa - Subsection

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

(f)that the tenant has ceased to occupy the building for a continuous period of four months without reasonable cause; or