Section 54(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(1)If it appears to a Planning and Development Authority that it is expedient in the interests of the proper planning of its area (including the interests of amenities) or having regard to the Development Plan prepared, or to be prepared and on any other material consideration(a)that any use of land should be discontinued;(b)that any conditions should be imposed on the continuance of use of any land; or(c)that any building or work should be altered or removed;it may, by notice served on the owner -(i)require the discontinuance of that use; or(ii)impose such conditions, as may be specified in the notice, on the continuance of the use of the land; or(iii)require such steps, as may be specified in the notice to be taken for the alteration or removal of any building or work, as the case may be, within such period, being not less than one month from the date of service of such notice, as may be specified therein.
