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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Goa - Subsection

Section 9(2)(b) in Goa (Regulation of Land Development and Building Construction) Act, 2008

(b)Any application for land development or construction of building received by the Panchayat/Municipal Council/Municipal Corporation shall be forwarded by the concerned authority to the respective district level/taluka level office of the Town and Country Planning Department for obtaining no objection certificate from planning point of view.