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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Goa - Subsection

Section 45(2) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(2)From every order, other than an interim order, passed by the Authorised Officer under Section 31, or by the Controller an appeal shall lie to the Administrative Tribunal.