Section 50(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(1)If it appears to the Planning and Development Authority that, having regard to the Development Plan prepared or under preparation or to be prepared and any other material consideration, it is necessary and expedient that any permission to develop land granted under this Act or any other law, ought to be revoked or modified, it may, by order, revoke or modify such permission to such extent as appears to it to be necessary:Provided that-(a)where the permission relates to the carrying out of building or other operations, no such order,(i)shall affect such of the operations as have been previously carried out; or(ii)shall be passed after such operations have been completed;(b)where permission relates to a change of use of land no such order shall be passed at any time after such change has taken place.
