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[Cites 0, Cited by 0] [Section 102(4)] [Section 102] [Entire Act]

State of Goa - Subsection

Section 102(4)(c) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(c)where the application relates to the institution or change of any use of land, the Planning and Development Authority may refuse to assess the amount of Development Charge payable in respect thereof unless it is satisfied that the use will be instituted within such period as the Planning and Development Authority considers appropriate.