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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Goa - Subsection

Section 12(2)(a) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(a)["twelve per cent"] [In place of word seven and half percent the word twelve percent substituted by Amendment Act 8 of 1994, published in the Official Gazette, Series I No. 5 dated 5-5-1994 and came into force at once.] of the market value of the building (including the land on which the building is constructed) as on [".."] [The words 'the 1st day of January, 1965, or' were omitted vide Amendment Act No. 17 of 2003, published in the Official Gazette, Series I No. 10 dated 9th June, 2003.] the date of the completion of the building, ["..."] [The words 'whichever is later' were omitted vide Amendment Act No. 17 of 2003, published in the Official Gazette, Series I No. 10 dated 9th June 2003.] and ["Provided that the fair rent once fixed shall automatically stand increased by 2% per annum"] [Proviso is substituted by Amendment Act No. 17 of 2003, published in the Official Gazette, Series I No. 10 dated 9th June, 2003. Original proviso read as follows : 'Provided that where the building has been let out for the first time previous to the 1st day of January, 1965, the fair rent shall not exceed the rent payable in respect of such building on that date.'].