Section 48(2)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Goa - Subsection

Section 48(2)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(a)where permission is refused, the difference between the value of the land if the permission had been granted and the value of the land in its existing state; or

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State of Goa - Subsection

Section 48(2)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974