Section 3(1) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(1)Nothing in this Act shall apply-(a)to any building belonging to the Government, or a State Housing Board, or a local authority, or Industrial Development Corporation;(b)to any building vested in the Custodian of Evacuee Property;(c)to any newly constructed building for a period of ["fifteen"] [In place of word 'Four' the word 'fifteen' is substituted by Amendment Act 8 of 1994 published in the Official Gazette, Series I No. 5 dated 5-5-1994 and came into force at once.] years from the date of its completion;["(cc) to any building let out or leased for the first time on or after 20-4-1994, whose monthly rent exceeds- [[This clause was initially inserted by Amendment Act 8 of 1994, published in the Official Gazette, Series I No. 5 dated 5-5-1994 and came into force at once. Original clause read as follow:'(cc) to any building, whose monthly rent exceeds-(a)rupees two thousand and five hundred if such building is used for residential purposes;(b)rupees five thousand if such building is used for commercial purposes'.However vide Amendment Act 24 of 1997, published in the Official Gazette, Sr. I No. 27 dated 3-10-1997 present clause is substituted, which came into force at once.]](a)Rs. 2,500/- if such building is used for residential purpose;(b)Rs. 5,000/- if such building is used for commercial purpose".]["(cc) (i) in clause (a), the expressions "the 1st day of January, 1965, or" and "whichever is later" shall be omitted; [This substituted Amendment Act inserted which is published in Official Gazette, Series I No. 10 (Extraordinary No. 3) dated 9th June, 2003.](ii)for the existing proviso, the following proviso shall be substituted, namely:-"Provided that the fair rent once fixed shall automatically stand increased by 2% per annum".](d)as against the Government to any tenancy or other like relationship created by a grant from the Government in respect of a building, the possession of which has been taken over under Section 6.
