Section 3(1)(c) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

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State of Goa - Subsection

Section 3(1)(c) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(c)to any newly constructed building for a period of ["fifteen"] [In place of word 'Four' the word 'fifteen' is substituted by Amendment Act 8 of 1994 published in the Official Gazette, Series I No. 5 dated 5-5-1994 and came into force at once.] years from the date of its completion;

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State of Goa - Subsection

Section 3(1)(c) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968