Section 6(3) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(3)As soon as may be after the possession of the building is taken over under sub-section (2), the Authorised Officer shall, after giving notice in this behalf to the landlord and hearing him and after holding such inquiry as he deems fit, determine the monthly rent payable to the landlord for the building on the following basis namely:-(a)where the fair rent of the building is fixed under the provisions of Chapter III, the rent shall be the fair rent so fixed;(b)in all other cases, the rent shall be the reasonable rent as the Authorised Officer may determine:Provided that the reasonable rent fixed by the Authorised Officer shall be subject to such fair rent as may be determined by the Rent Tribunal.
