Section 74 in The Goa, Daman and Diu Town and Country Planning Act, 1974
74. Chairman to decide all questions of law and procedure.
- It shall be the duty of the Chairman of the Tribunal to decide all questions of law and procedure arising in the appeal and it shall be his duty to decide all other questions in consultation with the two assessors or either of them:Provided that, where both the assessors disagree with the Chairman, he may disband the assessors and appoint fresh assessors; and, where he does so, the appeal shall be heard de novo in the presence of the fresh assessors so appointed.
