Section 3 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969
3. Manner of giving notice under Section 4(2) of the Act and the particulars to be contained therein.
- The landlord shall give notice required under sub-section (2) of Section 4, in writing and it shall contain the particulars as specified in Form I. The landlord may either personally hand it over to the Authorised Officer who shall give him a receipt in writing, or he may send it by registered post acknowledgement due to the Authorised Officer.
