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[Cites 0, Cited by 0] [Section 54(5)] [Section 54] [Entire Act]

State of Goa - Subsection

Section 54(5)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(a)If any person interested in the land in respect of whim a notice is issued claims that by reason of with compliance the notice, the land will become incapable of reasonably beneficial use, he may within the period specified in the notice or within such period after the disposal of the appeal if any, filed under sub-section (2) and in the manner prescribed serve on the Government an acquisition notice requiring his interest in the land to be acquired.