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State of Goa - Section

Section 24 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

24. Saving in case of tenancy for a fixed term.

- Where the tenancy is for a specified period agreed upon between the landlord and the tenant, the landlord shall not be entitled to apply for possession under section 23 before the expiry of such period.