Section 23A(3)(a) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

[Cites 0, Cited by 0] [Section 23A(3)] [Section 23A] [Entire Act]

State of Goa - Subsection

Section 23A(3)(a) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(a)a landlord, who is a member of the armed forces of the Union or who is an employee of the Central Government or Railways or any Public Sector Undertaking of the Central Government whose employees are subject to transfers from their original place of posting or who was such member or employee as the case may be, and is duly retired (which term shall include premature retirement), shall be entitled to recover possession of any premises on the grounds that the premises are bona fide required by him for occupation by himself or any member of his family (which term shall include a parent or other relation ordinarily residing with him and dependent on him), and the Controller shall pass an order for eviction on such grounds if the landlord, at the hearing of the suit, produces a certificate signed by the Head of his Services or his commanding Officer or by the Head of his Department or Head of the Public Sector Undertaking, as the case may be, to the effect that-

(i)he is presently a member of the armed forces of the Union or employee of the Central Government or Railways or the Public Sector Undertaking of the Central Government or he was such member or employee as the case may be, and is now retired ex-serviceman or employee as the case may be; and

(ii)he does not possess any other suitable residence in the local area where he or the members of his family can reside:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Goa - Subsection

Section 23A(3)(a) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968