Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43] [Entire Act] State of Goa - Subsection Section 43(vi) in The Goa, Daman and Diu Town and Country Planning Act, 1974 (vi)in the case of land normally used for one purpose and occasionally used for any other purpose, for the use of land for that other purpose on occasions; or
