Section 52(6)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

[Cites 0, Cited by 0] [Section 52(6)] [Section 52] [Entire Act]

State of Goa - Subsection

Section 52(6)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(a)prosecute the owner for not complying with the notice and in case where the notice required the discontinuance of any use of land, also any other person who uses the land or causes or permits the land to be used in contravention of the notice; and

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State of Goa - Subsection

Section 52(6)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974