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[Cites 0, Cited by 0] [Section 52(6)] [Section 52] [Entire Act]

State of Goa - Subsection

Section 52(6)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(b)in the case of a notice requiring the demolition or alteration of any building or work or other operations, itself cause the restoration of the land to its condition before the development took place and secure the compliance with the conditions of the permission or with the permission modified by taking such steps as the Planning and Development Authority may consider necessary including demolition or alteration of any building or works or carrying out of any building or other operations and may recover the cost of any expenses incurred by it in this behalf from the owner as arrears of land revenue.