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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Goa - Subsection

Section 141(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(1)A Planning and Development Authority may, with the previous sanction of the Government, make regulations consistent with the provisions of this Act and the rules made thereunder to carry out the matters included in a Development Plan.