Section 81(5) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(5)Within one month of the date of publication of the draft variation, any person affected thereby may communicate in writing his objections to such variation to the Government through the [Chief Town Planner (Administration)] [Substituted by Act No. 17 of 2017, dated 9.9.2017] and send a copy thereof to the Planning and Development Authority.
