Section 54(4)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

[Cites 0, Cited by 0] [Section 54(4)] [Section 54] [Entire Act]

State of Goa - Subsection

Section 54(4)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(a)who has suffered damage in consequence of the compliance with the notice by the depreciation of any interest in the land to which he is entitled or by being disturbed in his enjoyment of the land, or

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State of Goa - Subsection

Section 54(4)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974