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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(5) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(5)The Government may, in consultation with the Board, appoint any local authority as the Planning and Development Authority for the area comprised within the local limits of the jurisdiction of such local authority and for such other contiguous or adjacent area or areas as the Government may declare as a planning area under section 18.