Section 37(2) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(2)In determining the fair rate under sub-section (1), the Rent Tribunal shall have regard to the nature of the boarding, lodging and other services furnished, the prevailing rates of charges for the same or similar services, the cost of living and the scale of charges for boarding, lodging and other services as on the last day of January, 1965.
