Section 25 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
25. Controller to decide right to possession.
- The Controller shall, if he is satisfied that the claim of the landlord under section 23 is bona fide, make an order directing the tenant to put the landlord in possession of the building on such date as may be specified by the Controller and if the Controller is not satisfied, he shall make an order rejecting the application:Provided that in the case of an application under sub-section (3) of section 23, the Controller shall reject the application, if he is satisfied that the hardship which may be caused to the tenant by granting it will outweigh the advantage to the landlord:Provided further that the Controller may give to a tenant a reasonable time of not less than three months and not exceeding six months for putting the landlord in possession of the building and may extend such time so as not to exceed six months in the aggregate from the date of the order.*26. Special provision for certain classes of tenants.- No order for eviction shall be passed under section 23-(i)against any tenant who is engaged in any employment or class of employment notified by the Administrator as an essential service for the purpose of this clause, unless the landlord is himself engaged in any employment or class of employment which has been so notified; or(ii)in respect of any building which has been let for use as an educational institution and is actually being used as such, provided that the institution has been recognized by the Administrator or any authority empowered by him in this behalf.* Vide Notification No. 10/4/85-RD dated 2-12-1985 in Appendix at page ...
