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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Goa - Subsection

Section 48(2)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(b)where permission is granted subject to conditions, the difference between the value of the land if the permission had been granted unconditionally and the value of the land when permission is granted subject to conditions.