Section 20(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(1)As soon as may be, after the declaration of the planning area, the Government, in consultation with the Board, may, by notification, constitute in respect of that area an authority to be called the 'Planning and Development Authority' of that area for the purpose of performing the functions assigned to Planning and Development Authorities under this Act.
