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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Goa - Subsection

Section 79(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(2)Any expenses incurred by the Planning and Development Authority under this section may be recovered from the persons in default or from the owner of the plot in the manner provided for the recovery of the sums due to the Planning and Development Authority under the provisions of this Act.