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[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of Goa - Subsection

Section 132(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(2)If in, or in connection with, the exercise of its powers and discharge of its functions by any Planning and Development Authority under this Act, any dispute arises between the Planning and Development Authority and a local authority, it shall be referred to the decision of the Government.