Section 66(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)On receipt of the application made under sub-section (1), the Government may, if satisfied that it is urgently necessary in the public interest to empower the Planning and Development Authority to enter into the land for the purpose of executing any such work, by notification direct such Authority to take over possession of the land, and may also fix the period during which the execution of the said work shall be completed:Provided that the period so fixed may for sufficient reasons be extended by the Government from time to time.
