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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

State of Goa - Subsection

Section 88(1)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(b)where a plot is subject to a mortgage with possession or to a lease, the Planning and Development Authority shall determine in what proportion the mortgagee or lessee on the one hand and the mortgagor or lessor on the other shall pay such contribution;