Section 47(1)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Goa - Subsection

Section 47(1)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(b)in a case where permission was granted subject to conditions, that the land cannot be rendered capable of reasonably beneficial use by carrying out the development in accordance with such conditions, he may, within three months from the date of passing of such order and in the manner prescribed, serve on the Government, a notice requiring the Government to acquire his interest in such land (hereinafter in this section and in section 54, referred to as an acquisition notice).

Legal Document View

Unlock Advanced Research with PRISMAI

State of Goa - Subsection

Section 47(1)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974