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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(1)(e) in The Goa, Daman and Diu Land Revenue (Conversion of use of land and non-agricultural assessment) Rules, 1969

(e)where permission is granted for the construction of a structure to be used for any non-agricultural purpose such structure shall, if it is within the jurisdiction of a Municipal Council, be constructed in accordance with the plan approved by the Municipal Council, in that behalf, and if it is situated outside such jurisdiction, be constructed in accordance with the plans approved by the concerned Village Panchayat;