Section 2(f) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(f)[ "Controller" means a person appointed as a controller under sub-section (2) of section 41 and, except in section 42, includes an Additional Controller;] [Vide Notification No. RD/BLDG/77/69-VI dated 30-9-1969 in Appendix at page 64 ............]
