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

State of Goa - Subsection

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

(a)in case it is a residential building,-
(i)if the landlord is not occupying a residential building of his own in the city, town or village concerned and he requires it for his own occupation or for the occupation of any member of his family; or
(ii)if the landlord who has more buildings than one in the city, town or village concerned is in occupation of one such building and he bona fide requires another building instead, for his own occupation;