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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Goa - Subsection

Section 71(1)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(a)From every decision of the Planning and Development Authority in matters arising out of clauses (a), (b), (c), (n) and (o) of sub-section (1) of section 70, an appeal shall lie within one month from the date of such decision, to the [Chief Town Planner (Administration).] [Substituted by Act No. 17 of 2017, dated 9.9.2017]