Section 32(4) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(4)If any tenant fails to pay or to deposit the rent as aforesaid, the Controller or the appellate or revisional authority, as the case may be, shall, unless the tenant shows sufficient cause to the contrary, stop all further proceedings and make an order directing the tenant to put the landlord in possession of the building.
