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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Goa - Subsection

Section 71(1)(e) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(e)The decision of the District Judge or the Additional District Judge, as the case may be, shall be final and binding on all persons. A copy of the decision in appeal shall be sent to the Planning and Development Authority.