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 102] [Entire Act] State of Goa - Subsection Section 102(5) in The Goa, Daman and Diu Town and Country Planning Act, 1974 (5)The Planning and Development Authority shall deliver or serve a copy of such order on the applicant or the person liable for the Development Charge.
