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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Goa - Subsection

Section 13(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(2)After the expiry of the period mentioned in sub-section (1), the [Chief Town Planner (Planning)] [Substituted by Act No. 17 of 2017, dated 9.9.2017] shall refer the comments received from the public to the Board for its consideration.