Section 3 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
3. Act not to apply to certain buildings.
(1)Nothing in this Act shall apply-(a)to any building belonging to the Government, or a State Housing Board, or a local authority, or Industrial Development Corporation;(b)to any building vested in the Custodian of Evacuee Property;(c)to any newly constructed building for a period of ["fifteen"] [In place of word 'Four' the word 'fifteen' is substituted by Amendment Act 8 of 1994 published in the Official Gazette, Series I No. 5 dated 5-5-1994 and came into force at once.] years from the date of its completion;["(cc) to any building let out or leased for the first time on or after 20-4-1994, whose monthly rent exceeds- [[This clause was initially inserted by Amendment Act 8 of 1994, published in the Official Gazette, Series I No. 5 dated 5-5-1994 and came into force at once. Original clause read as follow:'(cc) to any building, whose monthly rent exceeds-(a)rupees two thousand and five hundred if such building is used for residential purposes;(b)rupees five thousand if such building is used for commercial purposes'.However vide Amendment Act 24 of 1997, published in the Official Gazette, Sr. I No. 27 dated 3-10-1997 present clause is substituted, which came into force at once.]](a)Rs. 2,500/- if such building is used for residential purpose;(b)Rs. 5,000/- if such building is used for commercial purpose".]["(cc) (i) in clause (a), the expressions "the 1st day of January, 1965, or" and "whichever is later" shall be omitted; [This substituted Amendment Act inserted which is published in Official Gazette, Series I No. 10 (Extraordinary No. 3) dated 9th June, 2003.](ii)for the existing proviso, the following proviso shall be substituted, namely:-"Provided that the fair rent once fixed shall automatically stand increased by 2% per annum".](d)as against the Government to any tenancy or other like relationship created by a grant from the Government in respect of a building, the possession of which has been taken over under Section 6.(2)Where the Administrator is of the opinion that it is necessary or expedient in the public interest so to do, he may, by notification in the Official Gazette, and subject to such conditions, if any, as he may specify in the notification, exempt any building or class of building from all or any of the provisions of this Act.
