Section 5 in The Goa, Daman and Diu Land Revenue (Conversion of use of land and non-agricultural assessment) Rules, 1969
5. [ Conditions where permission is deemed to have been granted. [After the amendment in the section 32 of the Code by the Amendment Act (Act No. 14 of 1988) published in the Official Gazette Series-I No. 8 dated 27-5-88 which came into force w.e.f. 21-5-88 this provision become un-effective, as deemed provision has been abolished.]
- In cases where permission for changes of use of land is deemed to have been granted under sub-section (3) of section 32, such permission shall be subject to the conditions provided in rule 4.]
