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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(3) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969

(3)Every application made under the Act to the Appellate Board or Administrative Tribunal for the stay of the eviction or any order against which an appeal or revision application is made, shall bear a Court Fee stamp of Rs. 5/-.