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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Goa - Subsection

Section 66(1) in The Goa Panchayat Raj Act, 1994

(1)Subject to such rules as may be prescribed, no person shall erect any building or alter or add to any existing building or reconstruct any building without the written permission of the Panchayat. The permission may be granted on payment of such fees as may be prescribed.