Section 52(2)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Goa - Subsection

Section 52(2)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(a)apply for permission under section 44 for the retention on the land of any buildings or works or for the continuance of any use of the land, to which the notice relates; or

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State of Goa - Subsection

Section 52(2)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974