Section 81(6) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(6)On the expiry of the period referred to in sub-section (5), the Government may, after consulting the [Chief Town Planner (Administration)] [Substituted by Act No. 17 of 2017, dated 9.9.2017] and the Planning and Development Authority and after making such inquiry as it may think fit, by notification, approve the variation with or without modification or refuse to make the variation.
