Section 34 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
34. Execution of lease deed of a building.
- Notwithstanding anything contained in clause (c) of sub-section (1) of section 3 or any other law for the time being in force a lease deed shall be executed between the landlord and the tenant whenever a building is let out after this Act comes into force.
