Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43] [Entire Act] State of Goa - Subsection Section 43(vii) in The Goa, Daman and Diu Town and Country Planning Act, 1974 (vii)for the use, or for any purpose incidental to the use, of a building for human habitation, or any other building or land attached to such building.
