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 78] [Entire Act] State of Goa - Subsection Section 78(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974 (1)Where no appeal has been preferred under section 71, the decision of the Planning and Development Authority shall be final and binding on the parties.
