Section 45(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)An appeal under sub-section (1) shall be preferred in such manner and accompanied with such fees, not exceeding [ten thousand rupees] [Substituted by the (Amendment) Act, 2011 published in the Official Gazette, Sr. I No. 51 dated 21-3-2011.], as may be prescribed.
