Section 79 in The Goa, Daman and Diu Town and Country Planning Act, 1974
79. Power to enforce scheme.
(1)On and after the day on which the final scheme comes into force, the Planning and Development Authority may, after giving the prescribed notice and in accordance with the provisions of the scheme-(a)remove, pull down or alter any building or other work in the area included in the scheme, which is such as to contravene the scheme or in the erection or carrying out of which, any provision of the scheme has not been complied with;(b)execute any work which it is the duty of any person to execute under the scheme, in any case where it appears to the Planning and Development Authority that delay in the execution of the work would prejudice the efficient operation of the scheme.(2)Any expenses incurred by the Planning and Development Authority under this section may be recovered from the persons in default or from the owner of the plot in the manner provided for the recovery of the sums due to the Planning and Development Authority under the provisions of this Act.(3)If any question arises as to whether any building or work contravenes a town planning scheme, or whether any provision of a town planning scheme is not complied within the erection of any such building, it shall be referred to the Government or [Chief Town Planner (Administration)] [Substituted by Act No. 17 of 2017, dated 9.9.2017] if authorised by the Government in this behalf, and the decision of the Government or the [Chief Town Planner (Administration)] [Substituted by Act No. 17 of 2017, dated 9.9.2017], as the case may be, shall be final and binding on all persons.
