Section 16 in The Goa, Daman and Diu Town and Country Planning Act, 1974
16. [Effect of regional plan. [Substituted by the Amendment Act 10 of 2008.]
- On and from the date of publication of the regional plan under section 15 for an area, all development programmes undertaken within that area by any private institution or by any other person shall conform to the provisions of such regional plan. However, public projects/schemes/development works, undertaken by the Central Government or the Government, shall be in conformity with the rules framed and procedures laid down by the Government for such projects/schemes/ /development works.]
