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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Goa - Subsection

Section 49(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(2)The Planning and Development Authority may within the prescribed period, sanction such plan either with or without modifications and conditions as it considers expedient or may refuse to give sanction if it is of the opinion that such sub-division, making or layout is not in conformity with the proposals contained in a Development Plan.