Section 28(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)The [Chief Town Planner (Land Use)] [Substituted by Act No. 17 of 2017, dated 9.9.2017] shall, after the preparation of the map and register, submit the same to the Board, and the Board shall, for the purpose of adopting the map and register so prepared, follow the procedure and exercise the powers of a Planning and Development Authority specified in section 27.
