Section 103(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)On an appeal made to the Board under sub-section (1), the [Chief Town Planner (Administration)] [Substituted by Act No. 17 of 2017, dated 9.9.2017] shall, after giving a reasonable opportunity of being heard to the appellant and the Planning and Development Authority concerned, make a report to the Board.
