Section 1 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
1. Short title, extent and commencement.
(1)This Act may be called the Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968.(2)[It extends, in the first instance, to the cities of Panaji, Margao, Mapusa and Vasco (including the Harbour area) and to Daman (Nani and Moti) in the Union Territory of Goa, Daman and Diu but the Administrator may, from time to time, by notification in the Official Gazette extend this Act or any provision thereof to any other area in the said Union Territory.] [The Act has been extended w.e.f. 23-12-1980, Notification No. RD/BLDG/77/69-II dated 23-12-1980 and No. 10/6/87-RD dated 1-6-1988 vide 'Appendix' at pages 66 and 74 .................](3)[It shall come into force on such date as the Administrator may, by notification in the Official Gazette, appoint:Provided that different dates may be appointed for different provisions of this Act and for different areas and any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision.] [The Act has been enforced w.e.f. 30-9-1969 - Notification Nos. RD/BLDG/77/69-III, RD/BLDG/77/69-IV dated 30-9-1969 and 10-6-87-RD dated 22-2-1988 vide 'Appendix' at pages 61, 64 and 74 ...............]
