Section 54(1)(iii) in The Goa, Daman and Diu Town and Country Planning Act, 1974

[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Goa - Subsection

Section 54(1)(iii) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(iii)require such steps, as may be specified in the notice to be taken for the alteration or removal of any building or work, as the case may be, within such period, being not less than one month from the date of service of such notice, as may be specified therein.

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State of Goa - Subsection

Section 54(1)(iii) in The Goa, Daman and Diu Town and Country Planning Act, 1974