Section 124 in The Goa, Daman and Diu Town and Country Planning Act, 1974
124. [Sanction of prosecution. [Substituted by the Amendment Act 12 of 1985.]
- No prosecution for any offence punishable under this Act shall be instituted except with the previous sanction of the Government or the Planning and Development Authority concerned or an officer authorised by the Government or such Planning and Development Authority in this behalf.]
