Section 23A(4) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(4)[save as provided in sub-sections (3) and (3A) any landlord] [In place of words 'Any landlord' present words are substituted by Amendment Act (No. 20 of 1988) published in the Official Gazette, Series I No. 27 dated 6-10-1988.] who desires to exercise the right conferred by this section shall make an application to the Controller and the provisions of section 25 in so far as they are applicable, shall apply to such proceedings.
