Section 131(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)The [respective] [Added by Act No. 17 of 2017, dated 9.9.2017] Chief Town Planner may, by an order in writing and with the previous approval of the Board direct that any of power exercisable by him under this Act or the rules or regulations made thereunder may also be exercised by any Planning and Development Authority, local authority, or any officer of the Board or the Government as may be specified in such order in such cases and subject to such conditions, if any, as may be specified therein.
