Section 9(4) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969
(4)The Administrative Tribunal in deciding an appeal or a revision application under the provisions of the Act, shall have the same powers and shall follow the procedure provided for in this behalf in the Goa, Daman and Diu Administrative Tribunal Act, 1965, as if the appeal of the revision application was filed under the said Act.
