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[Cites 0, Cited by 0] [Section 17C] [Entire Act]

State of Goa - Subsection

Section 17C(3) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(3)On and from the date of withdrawal of the revised regional plan by publication of the notification under the provisions of sub-section (2) of this section, all development programmes undertaken by any Department of the Government or by public and private institutions or by any other person shall conform to the provisions of the existing regional plan.]