Section 28 in The Goa, Daman and Diu Town and Country Planning Act, 1974
28. [Power of Government to prepare the map and register] [Substituted by the Amendment Act 9 of 1977.].
(1)Where a map and a register are to be prepared under this Act, then-(a)if within the period specified in section 26 or within such further period as the Government may specify, no map or register has been prepared, or(b)if at any time the Government is satisfied that the Planning and Development Authority is not taking steps necessary to prepare such a map or register within that period [or if the Government is of the opinion that such a map or register is needed to be prepared by the Chief Town Planner] [Inserted by the Amendment Act 9 of 1977.], the Government may direct the Chief Town Planner to prepare a map and register.(2)The [Chief Town Planner (Land Use)] [Substituted by Act No. 17 of 2017, dated 9.9.2017] shall, after the preparation of the map and register, submit the same to the Board, and the Board shall, for the purpose of adopting the map and register so prepared, follow the procedure and exercise the powers of a Planning and Development Authority specified in section 27.(3)Any expenses incurred under this section in connection with the preparation and publication of a map and register in respect of a planning area shall be met by the concerned Planning and Development Authority.
