Section 111(4) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(4)For the purpose of enabling any documents to be served on the owner of any property, the Secretary to the Board or the Board or the Planning and Development Authority or any other officer authorised by the Board or the Planning and Development Authority, in this behalf, may by notice in writing require the occupier (if any) of the property to state the name and address of the owner thereof.
