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[Cites 0, Cited by 0] [Section 102(4)] [Section 102] [Entire Act]

State of Goa - Subsection

Section 102(4)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(a)where permission under Chapter VII has not been granted for carrying out the said development, the Planning and Development Authority may postpone the assessment of the Development Charge;