Section 142(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(1)On the commencement of this Act, the following laws, that is to say-(a)The Legislative Diploma No. 1088 dated 26-9-1940;(b)Portaria no. 3531 dated 14-11-1940;(c)The Legislative Diploma No. 1114 dated 27-7-1942;(d)Portaria no. 3703 dated 27-8-1942;(e)The Legislative Diploma No. 1421 dated 24-4-1952;(f)The Legislative Diploma No. 1467 dated 5-3-1953;(g)The Interim Building Bye-laws and Zoning Regulations 1965;and any other law in force in the Union territory of Goa, Daman and Diu corresponding to any of the provisions of this Act shall stand repealed.
