Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(10) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(10)'development' with its grammatical variations and cognate expressions, means the carrying out of building, engineering, mining, quarrying or other operations in, on, over or under, land, [* * *] [The words 'the cutting of a hill or any portion thereof' omitted by the Amendment Act 22 of 1997.] or the making of any material change in any building or land, or in the use of any building or land, and includes sub-division of any land;