Section 132 in The Goa, Daman and Diu Town and Country Planning Act, 1974
132. Control by the Government.
(1)Every Planning and Development Authority shall carry out such directions as may be issued from time to time by the Government for the efficient administration of this Act.(2)If in, or in connection with, the exercise of its powers and discharge of its functions by any Planning and Development Authority under this Act, any dispute arises between the Planning and Development Authority and a local authority, it shall be referred to the decision of the Government.
