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[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Goa - Subsection

Section 69(1)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(b)all rights in the original plots which have been reconstituted shall determine and the reconstituted plots shall become subject to the rights settled by the Planning and Development Authority.