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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Goa - Subsection

Section 38(2)(ii) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(ii)quash, if it is satisfied that the Development Plan or any provisions contained therein are not within the powers conferred by this Act, or the rules made thereunder, or that the interests of the applicant have been substantially prejudiced by failure to comply with any requirement of this Act or of the rules, the Development Plan or any provisions contained therein generally or in so far as they affect the property of the applicant.