Section 23(2) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(2)Where the landlord of a residential building is a religious, charitable, educational or other public institution, it may, if the building is required for the purposes of the institution, apply to the Controller, subject to the provisions of section 24, for an order directing the tenant to put the institution in possession of the building.
