Section 41(1) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(1)The Administrator may by notification in the Official Gazette, constitute for any local area an Appellate [Board] [Vide 'Appendix' (Notification No. RD/BLDG/77-69-V, dated 30-9-1969). Pg.] and a Rent Tribunal consisting of one or more persons as may be prescribed for the purpose of this Act:Provided that the Administrator may, by notification in the Official Gazette, entrust the powers, functions of duties of an Appellate Board to the Administrative Tribunal.
