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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Goa - Subsection

Section 52(1)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(b)in the cases specified in clause (d) or clause (f) of the said sub-section to secure compliance with the conditions subject to which the permission was granted or with the permission as so modified;