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[Cites 0, Cited by 0] [Section 23A(3A)] [Section 23A] [Entire Act]

State of Goa - Subsection

Section 23A(3A)(e) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(e)The tenant on whom the service of summons has been declared to have been validly made under clauses (c) or (d) of sub-section (3A), shall have no right to contest the prayer for eviction from the residential building unless he files an affidavit within 15 days from the date stating the grounds of service on which he seeks to contest the application for eviction and obtains leave from the Controller as hereinafter provided and in default of his appearance in pursuance of the summons or his obtaining such leave, the statement made by the landlord or, as the case may be, the widow, of such landlord in the application for eviction shall be deemed to be admitted by the tenant and the applicant shall be entitled to an order for eviction of the tenant.