Section 39(3) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(3)At any time after the date on which the Development Plan for an area comes into operation, the Planning and Development Authority may, with the prior approval of the Government, make such minor changes in such Development Plan as may be necessary for correcting any typographical or cartographical errors and omissions or details of proposals not fully indicated in the Plan or changes arising out of the implementation of the proposals in the Development Plan:Provided that all such changes are in the public interest and are notified to the public.
