Section 30(1)(a) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Goa - Subsection

Section 30(1)(a) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(a)that the building is reasonably and bona fide required by the landlord for carrying out repairs, alteration or additions which cannot be carried out without the building being vacated, or

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State of Goa - Subsection

Section 30(1)(a) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968