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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Goa - Subsection

Section 53(5) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(5)Where action had been taken by a police officer under sub-section (4), the Planning and Development Authority or the officer referred to in that sub-section shall take necessary steps to ensure that such development is not continued.