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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Goa - Subsection

Section 67(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(2)After making such inquiry as it may think fit, the Government may, by notification, direct that the scheme shall be withdrawn; and upon such withdrawal, no further proceedings shall be taken in regard to such scheme.