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[Cites 0, Cited by 0] [Section 134(2)] [Section 134] [Entire Act]

State of Goa - Subsection

Section 134(2)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(b)when permission for the development has not been obtained under this Act, such development shall not be deemed to be validly undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development had been obtained.