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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Daman and Diu - Subsection

Section 12(6) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969

(6)The marriage of a female applicant or respondent shall not cause the proceedings to abate but the proceeding may, notwithstanding be proceeded with to judgement and where the order is against a female respondent it may be executed against her alone.