Section 50 in The Goa, Daman and Diu Town and Country Planning Act, 1974
50. Power to revoke or modify permission to develop.
(1)If it appears to the Planning and Development Authority that, having regard to the Development Plan prepared or under preparation or to be prepared and any other material consideration, it is necessary and expedient that any permission to develop land granted under this Act or any other law, ought to be revoked or modified, it may, by order, revoke or modify such permission to such extent as appears to it to be necessary:Provided that-(a)where the permission relates to the carrying out of building or other operations, no such order,(i)shall affect such of the operations as have been previously carried out; or(ii)shall be passed after such operations have been completed;(b)where permission relates to a change of use of land no such order shall be passed at any time after such change has taken place.(2)When permission is revoked or modified by an order made under sub-section (1), the owner may, within such time and in such manner as may be prescribed, claim compensation for the expenditure incurred in carrying out any work in accordance with such permission and which has been rendered abortive by the revocation or modification of permission.(3)Where a claim under sub-section (2) is received by the Planning and Development Authority it shall, after giving an opportunity of being heard to the claimant assess the amount of compensation payable and offer it to the claimant.(4)If the claimant does not accept the compensation offered under sub-section (3), and gives notice, within such time as may be prescribed, of such refusal, the Planning and Development Authority shall refer the matter for the adjudication of the District Court and the decision of that court shall be final and binding on the claimant and the Planning and Development Authority.
