Section 38(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(1)Within one month of the coming into operation of any Development Plan, any person aggrieved by any provisions contained therein may make an application to the District Court questioning the validity of the Development Plan, or any of its provisions on the following grounds, namely:-(i)that it is not within the powers conferred by this Act, or(ii)that any requirement of this Act or of any rules made thereunder had not been complied with in relation to the making of such Development Plan.
