Section 9(2) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969
(2)In all enquiries and proceedings commenced on the presentation of an application under sub-rule (1) or under any other provisions of the Act or the rules, the Controller or the Rent Tribunal shall exercise the same powers as the Mamlatdar under the Goa, Daman and Diu Mamlatdar's Court Act, 1966, and shall follow the provisions of the said Act as if the Controller or the Rent Tribunal were a Mamlatdar's Court under the said Act and the application presented was a plaint under Section 7 of the said Act.
