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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Goa - Subsection

Section 25(i) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(i)against any tenant who is engaged in any employment or class of employment notified by the Administrator as an essential service for the purpose of this clause, unless the landlord is himself engaged in any employment or class of employment which has been so notified; or