Section 48(1)(d) in The Goa, Daman and Diu Town and Country Planning Act, 1974

[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Goa - Subsection

Section 48(1)(d) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(d)where any part of any building or other land which on the date of coming into operation of the Development Plan for the first time is used for a particular purpose, the use for that purpose of any additional part of the building or land not exceeding one-tenth of the cubic content of the part of the building used for that purpose on that date, or as the case may be, one-tenth of the area of the land so used on that date, the owner may, if he had not served an acquisition notice under section 47 or if he had served such notice, the same had not been confirmed under that section, within such time and in such manner as may be prescribed, claim upon the Planning and Development Authority compensation for the refusal of such permission or for the grant thereof subject to conditions:

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State of Goa - Subsection

Section 48(1)(d) in The Goa, Daman and Diu Town and Country Planning Act, 1974