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Daman and Diu - Section

Section 15 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969

15. Copy of the lease deeds to be sent to the Controller.

- A copy of the lease deed executed under Section 35 shall be sent by the landlord to the Controller within 15 days from the date of execution of the lease deed.Form I(See Rule 3)To,The Authorised Officer,..............................................................................I hereby give the notice of vacancy of my building and the particulars of the said building are as under:
(i)The name and address of the landlord ...
(ii)The name and address, if any, of the person who looks after the management of the building ...
(iii)The house number and address of the building which has become vacant ...
(iv)Brief description of the accommodation in the building which has become vacant ...
(Note: Brief description should contain number of rooms, their respective areas, the use for which each room, is intended, such as kitchen, dining room, verandah, the floor on which the accommodation is situated, etc.) ...
(v)The reasons for and the circumstances or the occurrence of the vacancy...
(vi)The fair rent, if any, fixed for the building ...
(vii)If the building is let out for the first time previous to last January, 1965, the rent payable for the building on 1-1-1965....
Station:Date:Signature of the landlordForm II(See Rule 4)Order
Whereas the landlord Shri... has given me under| Section 4Section 5 read with Section 4| of the Goa, Daman and Diu
Buildings (Lease, Rent and Eviction) Control Act, 1968 (2 of 1969), a notice of vacancy occurring in his building... (here mention the particulars of the buildings).
The above Form II has been substituted for the original Form II, by Amendment Rules, 1975 (Official Gazette, Series I No. 41 dated 6-1-1977), which reads as follows:"Form II(See Rule 4)Order{|
Whereas the landlord Shri...| has given me under Section 4Section 5 read with Section 4| of the Goa, Daman and Diu Buildings
(Lease, Rent and Eviction) Control Act, 1968 a notice of vacancy occurring in his building... (here mention the particulars of the building);
And whereas I, ........... Authorised is of the opinion that aforesaid building is required| for the purpose offor the occupation of
Government or the local authority or the public institution or for for the occupation of the occupation of any officer or employee of the Government or a local authority);Now, Therefore, Shri ... the aforesaid landlord is hereby informed in pursuance of Section ... that the aforesaid building is required for the purpose mentioned above, and he should hand over possession of the aforesaid building to Shri ... (here specify the name of the officer to whom the possession of the building is to be handed over) who is hereby empowered by the undersigned under sub-section (2) of Section 6 of the aforesaid Act, to receive the vacant possession of the aforesaid building.Place:Date :.................................(Authorised Officer)"And whereas I, ... Authorised Officer ... is of the opinion that the aforesaid building is required for the purpose of Government or the local authority of the public institution or for the occupation of any officer or employee of the Government or a local authority;Now, therefore, Shri ... the aforesaid landlord is hereby informed in pursuance of sub-section (1) of Section 6 of the Act that the aforesaid building is required for the purpose mentioned above, and he should hand over the possessions of the aforesaid building within ... days from the date of receipt of this order, to Shri ... (here specify the name of the Officer to whom the possession of the building is to be handed over), who is hereby empowered by the undersigned under sub-section (2) of Section 6 of the aforesaid Act, to receive the vacant possession of the aforesaid building.Place:Date:.................................(Authorised Officer)"|}Form III[See Rule 5(4)]OrderThe tenant, Shri ... who is occupying flat No. ... of House No. ... located on ... road at ... has made a deposit of Rs. ... towards the house rent in respect of the said premises for the months of ... of the year ... accompanied by an application (a copy whereof is annexed herewith) to the undersigned under sub-section (2) of section 18 of the Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968.And Whereas it appears from the said application of the tenant that Shri ... is one of the persons/the person who is entitled to receive the said rent and as such he is hereby called upon to appear before the undersigned in person or through an authorised agent at ... on ... with documentary evidence to prove that he is entitled to the said rent or a part thereof and if it is so proved beyond doubt, to present an application in this office or withdrawal of the deposit of the rent or part thereof as the case may be.If Shri ... fails to remain present on the aforesaid time and date without intimation, it shall be presumed that he is not entitled to the said rent or any part thereof.Date:Place:To,Shri ....................... (Controller)Form IV(See Rule 11)Notice to be issued under Rule 11 of the Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969In the Court of the ...No. of the caseBetween ................ ApplicantV/s.......................... RespondentNoticeWhereas in the above case this court ordered on the ... day of ... that ...
And whereas the| applicantrespondent| has, on the day of ... applied to this court to rehear the case, on the grounds specified in the
said application, a copy of which is attached herewith.
Notice is hereby given to Shri ...| applicantrespondent| that the said application will be heard and determined on the day of ... at ... in my
office/court ... and he is hereby required to take notice that in default of his appearance, personally or by agent at the said time and place, the application will be heard and determined in his absence and if granted, a time and place for rehearing the case will be fixed.Given under hand and the seal of the court.Dated this ... day of ... 19 ...To,Shri ..................................................................Signature and designation of the issuing authorityAppendixRD/BLDG/77/69-II. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 (Act No. 2 of 1969), the Administrator of Goa, Daman and Diu is pleased to extend the said Act to the areas specified in column 3 of the schedule hereto.
Sr. No. Taluka Area
1 2 3
1. Goa (i) A belt of 2 kilometres around the limits of the city ofPanaji;(ii) The villages of Caranzalem, Dona Paula, SantaCruz Alto de Bambolim, Merces, S. Pedro and Chimbel.
2. Salcete (i) A belt of 2 kilometres around the limits of the city ofMargao;(ii) The villages of Navelim, Nuvem, Aquem andDavorlim.
3. Bardez (i) A belt of 2 kilometres around the limits of the city ofMapusa;(ii) The villages of Betim, Alto de Porvorim andGuirim.
4. Marmagoa (i) A belt of 2 kilometres around the limits of the city ofVasco da Gama, including the Harbour area;
5. Bicholim (i) The town of Bicholim and a belt of 2 kilometres from thelimits of the said town;(ii) The village of Sanquelim.
6. Ponda (i) The town of Ponda and a belt of two kilometres from thelimits of Ponda Town;(ii) The villages of Curti andQueula.
7. Quepem (i) The town of Quepem and a belt of 2 kilometres from(ii)The village of Curchorem and a belt of 2 kilometres aroundit;(iii) The village of Cacora.
8. Pernem (i) The town of Pernem and a belt of 2 kilometres from thelimits of Pernem town;
9. Satari (i) The town of Valpoi and a belt of 2 kilometres from thelimits of Valpoi town.
10. Canacona (i) The town of Canacona and a belt of 2 kilometres from thelimits of Canacona town.
11. Sanguem (i) The town of Sanguem and a belt of 2 kilometres from thelimits of Sanguem town.
12. Daman (i) A belt of 2 kilometres around the limits of the town ofDaman (Nani and Moti).
13. Diu (i) The town of Diu and a belt of 2 kilometres from the limitsof the said town.
NotificationsNo. RD/BLDG/77/69-III. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 (Act No. 2 of 1969), the Administrator of Goa, Daman and Diu is pleased to appoint the first day of October, 1969, as the day on which all the provisions of the said Act, except Chapter VII, shall come into force throughout the areas to which the said Act has been extended under the said Act and the Government Notification No. RD/BLDG/77/69-II, dated 30th September, 1969.No. RD/BLDG/77/69-IV. - In exercise of the powers conferred by Section 36 of the Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 (Act No. 2 of 1969), the Administrator of Goa, Daman and Diu is pleased to direct that the provisions of Chapter VII of the said Act shall come into force in the cities of Panaji, Mapusa, Margao, Vasco-da-Gama (including the Harbour area) and Ponda with effect from 1st October, 1969.No. RD/BLDG/77/69-V. - In exercise of the powers conferred by sub-section (1) of Section 41 of the Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 (Act No. 2 of 1969), the Administrator of Goa, Daman and Diu is pleased to constitute every Civil Judge, Senior Division, to be the Rent Tribunal within his respective local jurisdiction and the District Judge, Panaji to be the Appellate Board for the purposes of the said Act.No. RD/BLDG/77/69-VI. - In exercise of the powers conferred by clause (a) of sub-section (2) and sub-section (3) of Section 41 of the Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 (Act No. 2 of 1969), the Administrator of Goa, Daman and Diu is pleased to appoint the Deputy Collector, Goa North Sub-Division and the Deputy Collector, Goa South Sub-Division, the Collector of Daman and the Civil Administrator of Diu, as Authorised Officers and Controllers for the purposes of the said Act and to further direct that they shall perform the functions of an Authorised Officer and a Controller under the provisions of the said Act within the areas of their respective jurisdiction.No. RD/BLDG/173/69. - In exercise of the powers conferred by sub-section (2) of Section 3 of the Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968, the Administrator of Goa, Daman and Diu is hereby pleased to exempt all buildings which are owned by an industrial or commercial undertaking and are being used for residential accommodation of the employees of the undertaking and the rent recovered from an employee for such residential accommodation provided to him in such building does not exceed ten per cent of his basic wages received from the undertaking, from all the provisions of the said Act.No. RD/RENT/240/77. - In exercise of the powers conferred by sub-sections (2) and (3) of Section 41 of the Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 (Act No. 2 of 1969), the Administrator of Goa, Daman and Diu is pleased to appoint the Additional Deputy Collectors, Goa North Division and Goa South Division as Authorised Officers and Rent Controllers, for all local areas comprising within their respective jurisdiction for the purposes of the said Act and further directs that they shall perform the functions of Authorised Officers and Rent Controllers within the areas of their respective jurisdictions, under the said Act.No. RD/RENT/243/77. - In exercise of the powers conferred by sub-sections (2) and (3) of Section 41 of the Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 (Act No. 2 of 1969) and in supersession of the Government Notification of even number dated 29th March, 1978, published in the Official Gazette, Series II No. 1 dated 6th April, 1978, the Administrator of Goa, Daman and Diu hereby appoints the Additional Deputy Collectors, Goa North Division and Goa South Division as Additional Controllers for all local areas comprising within their respective jurisdiction for the purposes of the said Act.No. RD/Delegation/318/79. - In exercise of the powers conferred by sub-sections (2) and (3) of Section 41 of the Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 (Act No. 2 of 1969), the Administrator of Goa, Daman and Diu hereby appoints the Deputy Collector, Daman as Additional Controller for all local areas comprising within his jurisdiction in Daman for the purpose of the said Act.No. RD/BLDG/77/69-II. - In continuation of Government Notification of even number dated 30-9-1969 and in exercise of the powers conferred by sub-sections (2) and (3) of Section 1 of the Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 (Act 2 of 1969), the Administrator of Goa, Daman and Diu hereby extends the provisions of the said Act to all the remaining areas of Union Territory of Goa, Daman and Diu and further directs that the provisions of the aforesaid Act shall be enforced in the said areas with immediate effect.No. 2/1/82-RD. - In exercise of the powers conferred by sub-section (10) of Section 41 of the Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 (2 of 1969) and in partial modification of the Government Notification No. RD/BLDG/77/69-V, dated 30-9-1969 published in the Official Gazette, Series I No. 26 dated 30-9-1969, the Administrator of Goa, Daman and Diu hereby constitutes Appellate Board consisting of the District Judges of Panaji and Margao for the local areas comprised within their respective jurisdiction, for the purpose of the said Act.No. 10/4/85-RD. - In exercise of the powers conferred by clause (i) of Section 26 of the Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 (Act No. 2 of 1969), the Administrator of Goa, Daman and Diu hereby notifies the "Director of Census Operations, Goa, Daman & Diu and Dadra Nagar Haveli, Panaji-Goa" as "essential services" for the purposes of the said Act.No. 10/6/87-RD. - In exercise of the powers conferred by sub-section (1) of the Goa Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 1987 (Goa Act No. 8 of 1987), the Government of Goa hereby appoints the 22nd day of February, 1988, as the date on which the said Act shall come into force.No. 10/6/87-RD. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Goa Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 1987 (Goa Act No. 8 of 1987) (hereinafter referred to as the "said Act"), the Government of Goa is pleased to extend the provisions of said Act to all the remaining areas of the State of Goa to which it was not extended.No. 10/6/87-RD. - In Government Notification No. 10-6-87-RD dated 22-2-1988, published in the Official Gazette, Sr. I No. 47 dated 22nd February, 1988, Extraordinary, for the words and figures "Sub-Section (1)," the words and figures "sub-section (3) of section 1" shall be read.No. 10/3/89-RD. - In exercise of the powers conferred by clause (a) of sub-section (2) read with sub-section (3) of Section 41 of the Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 (Act 2 of 1969) (hereinafter referred to as the 'said Act') the Government hereby appoints the Deputy Collector and District Recovery Officer, North Goa District, Panaji and the Deputy Collector (Revenue), South Goa District, Margao, as Authorised Officers and Controllers for the purposes of the said Act and further directs that they shall perform the functions of an Authorised Officer and Controller under the provisions of the said Act within the areas of their respective jurisdiction, with immediate effect.Read : 1. Notification No. 10/7/87-RD dated 22-9-1987.