Section 9 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
9. Effect of failure to give notice and prohibition of letting.
- Notwithstanding the fact that a landlord has failed to give intimation to the Authorised Officer as required by sub-section (1) of section 4, or sub-section (2) of section 5, Administrator or the Authorised Officer may, if the building is required for any of the purposes specified in sub-section (1) of section 6 at any time, give intimation to the landlord that the building is so required and thereupon the provisions of this Chapter shall apply to such building as if the requisite notice had been given:Provided that such intimation shall not affect any liability of the landlord for any penalty to which he may be subject by reason of his omission to give the notice.
