Section 30(6) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(6)Nothing in this section shall entitle a landlord who has recovered the possession of the building for repairs, alterations or additions or for re-construction to convert a residential building into a non-residential building or a non-residential building into a residential building, unless such conversion is permitted by the Controller at the time of passing an order under sub-section (1).
