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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(3)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(a)in the case of a planning area in which only one local authority has jurisdiction, a representative nominated by that local authority from among its members and the Chief Executive Officer of that local authority;