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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Goa - Subsection

Section 68(5) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(5)The public notice issued under sub-section (4) shall also specify a date (which shall not be earlier than one month after the date of publication of such notice) on which the final scheme shall come into force.