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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Goa - Subsection

Section 44(2)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(a)In the case of a Department of the Central or Union territory Government or local authority intending to carry out any development in respect of, or change of use of any land, the Department or authority concerned shall notify in writing to the Planning and Development Authority of its intention to do so, giving full particulars thereof accompanied by such documents and plans as may be prescribed, at least two months prior to the undertaking of such development or change, as the case may be, and shall obtain permission in respect thereof.