Section 38(2)(i) in The Goa, Daman and Diu Town and Country Planning Act, 1974

[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Goa - Subsection

Section 38(2)(i) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(i)stay, until the final determination of the proceedings, the operation of the Development Plan or the provisions contained therein, in so far as it affects any property of the applicant; and

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State of Goa - Subsection

Section 38(2)(i) in The Goa, Daman and Diu Town and Country Planning Act, 1974