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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Goa - Subsection

Section 27(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(2)Objections, if any, with reference to any map or register shall be communicated to the Planning and Development Authority within thirty days of the publication of the notice referred to in sub-section (1).