Section 45 in The Goa, Daman and Diu Town and Country Planning Act, 1974
45. Appeal against orders passed or omitted to be passed under section 44.
(1)Any applicant may appeal to the Board, (a) where he is aggrieved by an order passed under section 44 within two months of the communication of that order to him, (b) where no order is passed, after the expiry of a period of three months from the date of submission of the application.(2)An appeal under sub-section (1) shall be preferred in such manner and accompanied with such fees, not exceeding [ten thousand rupees] [Substituted by the (Amendment) Act, 2011 published in the Official Gazette, Sr. I No. 51 dated 21-3-2011.], as may be prescribed.(3)The Board may, after giving a reasonable opportunity of being heard to the appellant and the concerned Planning and Development Authority, pass an order-(a)granting permission unconditionally; or(b)granting permission subject to such conditions as it may think fit; or(c)removing the conditions subject to which permission has been granted and imposing such other conditions, if any, as it may think fit; or(d)refusing permission:Provided that the Board shall dispose of every appeal within three months of the date of preferring the same and if not so disposed it shall be deemed that the prayer of the appellant is granted.
