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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Goa - Subsection

Section 39(4) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(4)The grantee shall construct the structure in accordance with the plan approved and conditions prescribed by the local authority competent to approve the plan and prescribe such conditions or as the case may be the building bye-laws framed by the Town and Country Planning Department;