Section 30(4) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(4)The tenant on re-occupation of the building or occupation of the new building as the case may be, shall be subject to the following conditions, namely :-(a)that he shall pay to the landlord the fair rent in respect of the building, provided that, in respect of the residential building, the tenant concerned shall not be required to pay a rent in relation to the area of more than double the rate at which he paid the rent for his former building immediately before delivering possession under sub-section (1);(b)that the re-occupation of the building or occupation of the new building as the case may be, shall, save as provided in condition (a) above, be on the same terms and conditions on which he occupied the building before the delivery of the possession under sub-section (1).
