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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17A] [Entire Act] State of Goa - Subsection Section 17A(i) in The Goa, Daman and Diu Town and Country Planning Act, 1974 (i)"low lying land" means and includes any land below 50 cms. or more than from the adjoining ground level;
