Section 5(1) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(1)The Authorised Officer may, on receipt of an application from the landlord, or on receipt of a direction from the Administrator in pursuance of an application made to him by the landlord, by order, release a building for the occupation of the landlord or a member of his family.
