Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 386(43)] [Section 386] [Entire Act]

State of Goa - Subsection

Section 386(43)(d) in The City of Panaji Corporation Act, 2002

(d)the prohibition of the commencement or continuance of the demolition until all precautions have been and are being taken in accordance with the rules and with any directions and requisitions in writing which the Commissioner may issue to the person in charge of the work, or to the person who submitted the notice, if any, required under the rules;