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[Cites 0, Cited by 0] [Section 44(4)] [Section 44] [Entire Act]

State of Goa - Subsection

Section 44(4)(ii) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(ii)the proposals or provisions which it thinks are likely to be made in any Development Plan under preparation, or to be prepared; [* * *] [The word 'and' omitted by the Amendment Act 1 of 1988.]