Section 81(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(1)If after the final scheme comes into force, the Planning and Development Authority considers that the scheme is defective on account of any error, defect or irregularity, the Planning and Development Authority may apply in writing to the Government through the [Chief Town Planner (Administration)] [Substituted by Act No. 17 of 2017, dated 9.9.2017] for the variation of the scheme.
