| [Goa Act No. 12 of 1992] | [3rd September, 1992] |
An Act further to amend the Goa, Daman and Din Buildings (Lease, Rent and Eviction) Control Act, 1968.
Be it enacted by the Legislative Assembly of Goa in the Forty-third Year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Goa Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 1992.
(2) It shall be deemed to have come into force from 11th day of April, 1992.
2. Amendment of section 18.- In section 18 of the Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 (Act 2 or 1969) (hereinafter referred to as the "principal Act"), after the words "not known to the tenant" and before the words "he may deposit", the words "or the landlord refuses to accept the rent from the tenant" shall be inserted.
3. Amendment of section 22.- In clause (e) of sub-section (2) of section 22 of the principal Act, after the words "or been allotted a residence", the words "in place where such dwelling house is situated" shall he inserted.
4. Repeal and saving.- (1) The Goa Buildings (Lease, Rent and Eviction) Control (Amendment) Ordinance, 1992 (Ordinance No. 2 of 1992), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.