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

State of Goa - Subsection

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

(b)where the application relates to the carrying out of any development in any land, the Planning and Development Authority may refuse to assess the Development Charge payable in respect thereof, unless it is satisfied that the applicant has an interest in the land sufficient to enable him to carry out such development, or that the applicant will carry out the development within such period as the Planning and Development Authority considers appropriate;