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[Cites 0, Cited by 2] [Section 18] [Entire Act]

State of Goa - Subsection

Section 18(3) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(3)The Government may, after consultation with the Board, amalgamate two or more planning areas into one planning area or sub-divide a planning area into different planning areas and may include any such sub-divided area or areas in any other planning area.