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

[Cites 0, Cited by 12] [Section 22(2)] [Section 22] [Entire Act]

State of Goa - Subsection

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

(a)[ that the tenant is in arrears in payment of rent due by him in respect of the building for a total period of three months and has failed to pay or tender such arrears of rent as are legally recoverable from him within thirty days of the receipt of or of the refusal of a registered notice served on him by the landlord for such arrears; or] [[Substituted by G.D.D. 11 of 1976 Section 2 (Official Gazette, Series I No. 9 dated 27-5-1976). The Original clause (a) reads as follows:

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State of Goa - Subsection

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