Section 48(1)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Goa - Subsection

Section 48(1)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(b)the enlargement, improvement or other alteration of any building which was in existence on the date of coming into operation of the Development Plan for the first time, and such enlargement or improvement or alteration does not exceed the cubic content of that building by more than one tenth; or

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State of Goa - Subsection

Section 48(1)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974