Section 28 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
28. Vexatious proceedings.
- Where the Controller is satisfied that any application made by a landlord for the eviction of a tenant is frivolous or vexatious, the Controller may direct that compensation, not exceeding two months rent, be paid by such landlord to the tenant.
