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[Cites 0, Cited by 1] [Section 37] [Entire Act]

State of Goa - Subsection

Section 37(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(1)The Planning and Development authority shall immediately after the Development Plan has been approved by the Government, publish by notification, and also in one or more local newspapers, of the approval of the Development Plan, indicating therein the place or places where copies of the Development Plan may be inspected.