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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Goa - Subsection

Section 84(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(1)When two or more Planning and Development Authorities are of the opinion that the interests of contiguous areas within their respective jurisdictions can best be served by the constitution of a Joint Town Planning Authority and the Government agrees with such opinion, a Joint Town Planning Authority shall be constituted.