Section 47(4)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

[Cites 0, Cited by 0] [Section 47(4)] [Section 47] [Entire Act]

State of Goa - Subsection

Section 47(4)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(a)

(i)if it is satisfied that any of the conditions specified in clause (a) or clause (b) of sub-section (1) is not fulfilled; or

(ii)if the order appealed against was passed on the ground that any of the provisions of this Act or the rules made thereunder had not been complied with, pass an order refusing to confirm the notice; or

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State of Goa - Subsection

Section 47(4)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974