Section 4 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
4. Notice of vacancy.
(1)Every landlord shall, within ten days after a building becomes vacant by his ceasing to occupy it or by termination of a tenancy, or by eviction of a tenant, or otherwise, give notice of the vacancy to the Authorised Officer.(2)Every such notice shall be given in such manner, and shall contain such particulars, as may be prescribed.
