Section 20(3)(iv) in The Goa, Daman and Diu Town and Country Planning Act, 1974

[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(3)(iv) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(iv)such number of other members, not exceeding [five] [Substituted in place of word 'three' by the Amendment Act 14 of 1992.], appointed by the Government, who, in the opinion of the Government, have special knowledge of, or practical experience in, matters relating to town and country planning, architecture, engineering, transport, industry, commerce and agriculture.

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State of Goa - Subsection

Section 20(3)(iv) in The Goa, Daman and Diu Town and Country Planning Act, 1974