Section 53(6) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(6)Any expenses incurred by the Planning and Development Authority under sub-section (4) and sub-section (5) shall be paid by the person at whose instance such development is being continued or to whom notice under sub-section (1) was given and shall be recoverable from such person as an arrear of land revenue.
