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[Cites 0, Cited by 0] [Section 2(21)] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(21)(e) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(e)any person who is liable to pay to the owner damages for the use and occupation of any land or building or part thereof;