Section 22(4) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(4)In any proceeding falling under clause (a) of sub-section (2), if the controller on an application made to it is satisfied that the tenant's default to pay, tender or deposit rent was not without reasonable cause, he may, notwithstanding anything contained in sub-section (3) or in section 32, after giving the parties an opportunity of being heard, give the tenant a reasonable time, to pay or tender the rent due by him to the landlord upto the date of such payment or tender and on such payment or tender the application shall be rejected] [[Proviso omitted by G.D.D. 11 of 1976. Section 2 (Official Gazette, Series I No. 9 dated 27-5-1976).The omitted proviso reads as follows:'Provided that in any case falling under clause (a), if the controller is satisfied that the tenants' default to pay or tender rent was not without reasonable cause, he may, not withstanding anything contained in section 32, give the tenant a reasonable time, not exceeding thirty days, to pay or tender the rent due by him to the landlord upto the date of such payment or tender the application shall be rejected'.]].
