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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Goa - Subsection

Section 71(1)(d) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(d)The District Judge or the Additional District Judge, as the case may be, after making such enquiry as he thinks fit, may either direct the Planning and Development Authority to reconsider its proposals or accept, modify, vary or reject the proposals of the Planning and Development Authority and shall decide all matters arising out of the matters referred to in clause (a).