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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Goa - Subsection

Section 68(6) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(6)The publication by notification of the sanction of the final scheme, shall notwithstanding anything contained in the Land Acquisition Act, 1894, be deemed to be a declaration duly made under section 6 of the said Act.