Section 1(3) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(3)[It shall come into force on such date as the Administrator may, by notification in the Official Gazette, appoint:Provided that different dates may be appointed for different provisions of this Act and for different areas and any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision.] [The Act has been enforced w.e.f. 30-9-1969 - Notification Nos. RD/BLDG/77/69-III, RD/BLDG/77/69-IV dated 30-9-1969 and 10-6-87-RD dated 22-2-1988 vide 'Appendix' at pages 61, 64 and 74 ...............]
