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[Cites 0, Cited by 0] [Section 44(3)] [Section 44] [Entire Act]

State of Goa - Subsection

Section 44(3)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(b)without prejudice to the generality of clause (a), impose conditions-
(i)to the effect that the permission granted is only for a limited period and that after the expiry of that period, the land shall be restored to its previous condition or the use of the land so permitted shall be discontinued; or
(ii)for regulating the development or use of any land under the control of the applicant or for the carrying out of works on any such land as may appear to the Planning and Development Authority expedient for the purpose of the permitted development.