Section 71(1)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

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State of Goa - Subsection

Section 71(1)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(b)Any person aggrieved by the decision in appeal of the [Chief Town Planner (Administration)] [Substituted by Act No. 17 of 2017, dated 9.9.2017] in matters referred to in clause (a), may appeal, within sixty days from the date of decision of the [Chief Town Planner (Administration)] [Substituted by Act No. 17 of 2017, dated 9.9.2017] in appeal, to the District Judge within the local limits of whose jurisdiction the area included in the scheme is situated.

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State of Goa - Subsection

Section 71(1)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974