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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Goa - Subsection

Section 75(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(1)The Tribunal shall, after making such inquiry as it may think fit, decide all matters in respect of the appeals preferred to it, and in particular, may either confirm the proposals of the Planning and Development Authority or direct it, where necessary, to reconsider, vary or modify its proposals.