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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Goa - Subsection

Section 9(3) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969

(3)The Appellate Board in deciding appeals under the provisions of the Act shall have the same powers and shall follow the same procedure as is provided for in deciding appeals under the Civil Procedure Code, 1908.