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[Cites 0, Cited by 1] [Section 44] [Entire Act]

State of Goa - Subsection

Section 44(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(1)Any person intending to carry out any development in respect of, or change of use of, any land shall make an application in writing to the Planning and Development Authority for permission in such form and containing such particulars and accompanied by such documents and plans as may be prescribed.