Section 23(4) in Goa Investment Promotion Act, 2014
(4)Upon receipt of such information by the Secretary to the Government, he shall, within fourteen working days ensure that the necessary compliance is carried out and the clearance is issued by the relevant Competent Authority, and in case of failure and/or refusal by the Competent Authority to issue necessary clearance, such Secretary shall exercise all the powers of the original/appellate/re-visional authorities under the Goa Municipalities Act, 1968 (Act 16 of 1968), the City of Panaji Corporation Act, 2002 (Goa Act 1 of 2003), the Goa Panchayat Raj Act, 1994 (Goa Act 14 of 1994), the Goa Land Revenue Code, 1968 (Act 9 of 1969), the Goa (Regulation of Land Development and Building Construction) Act, 2008 (Goa Act 6 of 2008), the Goa Town and Country Planning Act, 1974 (Act 21 of 1975), or any other local or special or State Act and the rules and regulations framed thereunder and issue such directions as he deems fit.
