Section 78 in The Goa, Daman and Diu Town and Country Planning Act, 1974
78. Decision of Planning and Development Authority to be final in certain matters.
(1)Where no appeal has been preferred under section 71, the decision of the Planning and Development Authority shall be final and binding on the parties.(2)Where an appeal has been preferred under section 71 and a copy of the decision in appeal is received by the Planning and Development Authority, it shall, make such variations in the final scheme in accordance with such decision.(3)A Planning and Development Authority may also rectify such errors or omissions, if any, as may have been brought to its notice after publication of public notice of the sanction of the final scheme.(4)Where any variations are made in the final scheme under sub-section (2) or any errors or omissions are rectified under sub-section (3) the Planning and Development Authority shall forward a copy of the final scheme as so varied and rectified to the Government for approval along with copies of the decisions in appeals.
