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

State of Goa - Subsection

Section 47(6) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(6)On an acquisition notice being confirmed under sub-section (4) or deemed to have been confirmed under sub-section (5), the Government shall proceed to acquire the land or part thereof in respect of which the notice has been confirmed, within one year of such confirmation.