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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Goa - Subsection

Section 35(1) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(1)No landlord either himself or through any person purporting to act on his behalf shall, without just and sufficient cause, cut off or withhold any essential supply or service of the building let to him.