Section 17 in The Goa, Daman and Diu Town and Country Planning Act, 1974
17. Revision of regional plan.
- If the Government, at any time after a regional plan has been published in the Official Gazette, [* * *] [The words 'but not earlier than five years there from,' deleted by the Amendment Act 1 of 1988.] is of the opinion that a revision of such regional plan is necessary, it may direct the [Chief Town Planner (Planning)] [Substituted by Act No. 17 of 2017, dated 9.9.2017] to undertake the revision of the regional plan and thereupon the foregoing provisions of this Act relating to the preparation of the regional plan shall, as far as may be, apply to the revision of a regional plan under this section.
