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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

State of Goa - Subsection

Section 30(4)(b) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(b)that the re-occupation of the building or occupation of the new building as the case may be, shall, save as provided in condition (a) above, be on the same terms and conditions on which he occupied the building before the delivery of the possession under sub-section (1).