Section 4 in The Goa Land (Prohibition on Construction) Act, 1995
4. Restriction on construction on certain lands.
- No person shall on and from the date of commencement of this Act, undertake any work of construction of any structure, building, hut or other structure or any part thereof on any land belonging to the Government, a local authority or a Communidade except under the authority of written permission granted by the concerned authority.Explanation. - (1) 'Communidade' means the Communidade established under the Diploma Legislative No. 2070 dated 15-4-1961.(2)Any construction intended for temporary use of not more than fifteen days in connection with any festivities or religious activities shall not be deemed to be a construction for the purpose of this section.
