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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Goa - Subsection

Section 27(5) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(5)As soon as may be, after the adoption of the map and the register under sub-section (4), the Planning and Development Authority shall publish notice of the adoption of the map and the register and of the place or places where copies of the same may be inspected and shall submit copies of the map and the register to the Board and the Government.