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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Goa - Subsection

Section 19(2)(i) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(i)this Act and all rules, regulations, bye-laws, notifications, orders, directions and powers made, issued or conferred under this Act, shall cease to apply to the said area or part and the Planning and Development Authority, if any constituted, under this Act shall cease to have jurisdiction in respect of the said area or part, as the case may be; but where any Planning and Development Authority has been constituted exclusively for such area or part, such Authority shall, on the date of the notification stand dissolved;