Section 48(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)The compensation, if any, payable under sub-section (1) shall be equal to-(a)where permission is refused, the difference between the value of the land if the permission had been granted and the value of the land in its existing state; or(b)where permission is granted subject to conditions, the difference between the value of the land if the permission had been granted unconditionally and the value of the land when permission is granted subject to conditions.
