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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Goa - Subsection

Section 23(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(1)Every Planning and Development Authority shall meet at such times and at such places, and shall subject to the provisions of sub-sections (2), (3) and (4), observe such rules of procedure in regard to the transaction of business at its meetings as may be prescribed.