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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Goa - Subsection

Section 48(1)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(a)the re-erection of a building which has been destroyed or demolished and such re-erection does not exceed the cubic content of the original building by more than one-tenth; or