Section 52(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)Any person aggrieved by a notice served under sub-section (1) may within such period and in such manner as may be prescribed-(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(b)appeal to the Board.
