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[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Goa - Subsection

Section 70(1)(o) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(o)estimate with reference to claims made before it, after due notice is given in the prescribed manner, the compensation to be paid to the owner of any property or right injuriously affected by the making of a scheme in accordance with the provisions contained in section 91;