Section 9(1) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969
(1)Save as expressly provided by or under the Act or these rules, all enquiries and other proceedings before the Controller or the Rent Tribunal shall be commenced by an application which shall contain the following particulars;(a)The name, age, profession and place of residence of the applicant and the opponent;(b)Short description and location of the building in respect of which the application is being made;(c)The circumstances out of which the cause of action arose;(d)The specific prayer of the applicant;(e)A list of the applicant's documents, if any or his witnesses or whether such witnesses are to be summoned or whether the applicant will produce them on the date of the hearing.
