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

(c)the carrying out, on any land used for the purposes of agriculture, of any building or other operation required for that purpose, other than operations for the erection, enlargement, improvement or alteration of a building for human habitation or of a building used for the purpose of marketing the produce of land; or

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State of Goa - Subsection

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