Section 22(2) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(2)If the Controller, after giving the tenant a reasonable opportunity of showing cause against the application is satisfied -(a)[ that the tenant is in arrears in payment of rent due by him in respect of the building for a total period of three months and has failed to pay or tender such arrears of rent as are legally recoverable from him within thirty days of the receipt of or of the refusal of a registered notice served on him by the landlord for such arrears; or] [[Substituted by G.D.D. 11 of 1976 Section 2 (Official Gazette, Series I No. 9 dated 27-5-1976). The Original clause (a) reads as follows:'(a) That the tenant is in arrears in payment of rent due by him in respect of the building for a total period of three months; or'.]];(b)that the tenant has without the written consent of the landlord-(i)transferred his right under the lease or sub-let the entire building or any portion thereof, or(ii)used the building for a purpose other than that for which it was leased; or(c)that the tenant has committed such acts of damage as are likely to impair materially the value or utility of the building; or(d)that the tenant has been guilty of such acts and conducts which are a nuisance to the occupiers of other portions of the same building or of buildings in the neighbourhood;Explanation. - For the purpose of this clause, "nuisance" shall be deemed to include any act which constitutes an offence under the Suppression of Immoral Traffic in Women and Girls Act, 1956;(e)that the tenant of a dwelling house has, whether before or after the commencement of this Act, built, acquired vacant possession of, or been allotted a residence [within an area of five kilometers radius for the outer limits of the city or village as the case may be, where such dwelling house is situated] [By the Amendment Act (No. 12 of 1992) the words 'in place where such dwelling house is situated' were inserted. However by the Amendment Act No. 4 of 2006, published in the Official Gazette, Series I No. 51 dated 23rd March, 2006 above expression is substituted, this Amendment came into force w.e.f. date of publication.]; or(f)that the tenant has ceased to occupy the building for a continuous period of four months without reasonable cause; or(g)that the tenant has denied the title of the landlord or claimed a right of permanent tenancy and that such denial or claim was not bona fide;the Controller shall make an order directing the tenant to put the landlord in possession of the building; and if the Controller is not so satisfied he shall make an order rejecting the application:
