Section 45(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(1)Any applicant may appeal to the Board, (a) where he is aggrieved by an order passed under section 44 within two months of the communication of that order to him, (b) where no order is passed, after the expiry of a period of three months from the date of submission of the application.
