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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(1) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(1)Every landlord shall, within ten days after a building becomes vacant by his ceasing to occupy it or by termination of a tenancy, or by eviction of a tenant, or otherwise, give notice of the vacancy to the Authorised Officer.