Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Goa - Subsection Section 47(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974 (2)A copy of the acquisition notice shall also be served on the Board and the Planning and Development Authority concerned.
