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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Goa - Subsection

Section 75(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(2)Every decision of the Tribunal on appeal shall be final and binding on all persons including the Planning and Development Authority. A copy of the decision in appeal shall be sent to the Planning and Development Authority.