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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Goa - Subsection

Section 67(3) in The Goa Panchayat Raj Act, 1994

(3)The Government may publish a development plan in respect of the area notified under sub-section (1) after following such procedure as may be prescribed, and on the publication in such plan, no building shall be erected or constructed in such area except in accordance with the specifications and conditions specified in such development plan.