Section 102(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)The Planning and Development Authority shall, on such application being made, or if no such application is made, after serving a notice on the person liable for Development Charge, determine in the manner specified in sub-sections (3) and (4), the Development Charge, if any, leviable in respect of that development or use.
