Section 23(1)(b) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

[Cites 0, Cited by 1] [Section 23(1)] [Section 23] [Entire Act]

State of Goa - Subsection

Section 23(1)(b) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(b)in case it is a non-residential building which is used for the purpose of keeping a vehicle or adapted for such use, if the landlord requires if for his own or to the possession of which he is entitled in the city, town or village concerned which is own or to the possession of which he is entitled whether under this Act or otherwise:

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State of Goa - Subsection

Section 23(1)(b) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968