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State of Goa - Section

Section 129 in The Goa, Daman and Diu Town and Country Planning Act, 1974

129. Finality of orders.

- Save as otherwise expressly provided in this Act, every order passed or direction issued by the Government or the Board or order passed or notice issued by any Planning and Development Authority under this Act shall be final and shall not be questioned in any suit or other legal proceeding.