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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Goa - Subsection

Section 61(2)(c) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(c)to provide with the consent of the owners that two or more original plots each of which is held in ownership in severally or in joint ownership, shall with, or without alteration of boundaries, be held in ownership in common as a final plot;