Section 52(1)(c) in The Goa, Daman and Diu Town and Country Planning Act, 1974

[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Goa - Subsection

Section 52(1)(c) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(c)in the cases specified in clause (b), to pay the development charge and such penalty, if any, as may be prescribed, and in particular, such notice may, for any of the purposes aforesaid require-

(i)the demolition or alteration of any building or work;

(ii)the carrying out on land, of any building or other operations; or

(iii)the discontinuance of any use of land:

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State of Goa - Subsection

Section 52(1)(c) in The Goa, Daman and Diu Town and Country Planning Act, 1974