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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Goa - Subsection

Section 47(5) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(5)If within the period of one year from the date on which an acquisition notice is served under sub-section (1), the Government had not passed any order under sub-section (4), the notice shall be deemed to have been confirmed on the expiration of such period.