Section 51 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
51. Orders under this Act to be binding on sub-tenants.
- Any order for the eviction of a tenant passed under this Act shall be binding on all sub-tenants under such tenant, whether they were parties to the proceedings or not and whether they became sub-tenants before or after the date of the application for eviction, provided that such order was not obtained by fraud or collusion:Provided that notwithstanding anything to the contrary contained in this Act, in case of a sub-tenancy of a building created with the written consent of the landlord, the sub-tenant shall be a necessary party to an application by the landlord for eviction of the tenant from the building.
