Section 61(1)(iii) in The Goa, Housing Board Act, 1968

[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Goa - Subsection

Section 61(1)(iii) in The Goa, Housing Board Act, 1968

(iii)in such other manner as may be prescribed, order that person as well as any other person who may be in occupation of the whole or any part of the premises, to vacate them within one month from the date of the service of the notice:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Goa - Subsection

Section 61(1)(iii) in The Goa, Housing Board Act, 1968