Section 14 in The Goa, Daman and Diu Town and Country Planning Act, 1974
14. Approval by Government.
(1)The Government may, within the prescribed period, either approve the regional plan as submitted to it under section 13 or may approve the regional plan with such modifications as it may consider necessary, or may return the said plan to the [Chief Town Planner (Planning)] [Substituted by Act No. 17 of 2017, dated 9.9.2017] with instructions either to modify the plan or to prepare a fresh regional plan in accordance with such directions as the Government may issue in this behalf.(2)Where a fresh regional plan is required to be prepared under sub-section (1), the provisions of sections, 12 and 13 shall, as far as may be, apply to the preparation and approval of such plan.
