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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Goa - Subsection

Section 42(2) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(2)The Administrative Tribunal may after giving due notice to the parties and after giving them a reasonable opportunity of being heard, transfer any proceeding from a Controller to another Controller.