Section 7(3) in Goa Investment Promotion Act, 2014
(3)Upon demarcation and notification of any area under sub-section (2), the provisions of the Goa Municipalities Act, 1968 (Act 16 of 1968), the City of Panaji Corporation Act, 2002 (Goa Act 1 of 2003), the Goa Panchayat Raj Act, 1994 (Goa Act 14 of 1994), the Goa Land Revenue Code, 1968 (Act 9 of 1969), the Goa (Regulation of Land Development and Building Construction) Act, 2008 (Goa Act 6 of 2008), the Goa Town and Country Planning Act, 1974 (Act 21 of 1975) and the rules, regulation framed thereunder, the Regional Plan, the Outline Development Plan, Land Use Map and the provisions of other local Acts, as the case may be, shall cease to apply to the notified areas referred to in sub-section (2).
