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[Cites 0, Cited by 0] [Section 47(4)] [Section 47] [Entire Act]

State of Goa - Subsection

Section 47(4)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(b)if it is satisfied that any of the conditions specified in clause (a) or clause (b) of sub-section (1) is fulfilled, pass an order-
(i)confirming the notice; or
(ii)directing the Planning and Development Authority to grant such permission or to alter the conditions in such a way as will keep the land or part thereof capable of reasonably beneficial use.