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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Goa - Subsection

Section 28(3) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(3)Any expenses incurred under this section in connection with the preparation and publication of a map and register in respect of a planning area shall be met by the concerned Planning and Development Authority.