Section 44(3) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(3)On an application having been duly made under sub-section (1), and on payment of the development charges, if any, as may be assessed under Chapter IX, the Planning and Development Authority may-(a)pass an order -(i)granting permission unconditionally; or(ii)granting permission subject to such conditions as it may think fit to impose; or(iii)refusing permission; or(b)without prejudice to the generality of clause (a), impose conditions-(i)to the effect that the permission granted is only for a limited period and that after the expiry of that period, the land shall be restored to its previous condition or the use of the land so permitted shall be discontinued; or(ii)for regulating the development or use of any land under the control of the applicant or for the carrying out of works on any such land as may appear to the Planning and Development Authority expedient for the purpose of the permitted development.
