Section 23(2) in Goa Investment Promotion Act, 2014
(2)For the avoidance of doubts, it is hereby declared that the power to issue directions under this section shall be limited to any Department or Agency of the Government, Panchayat, Municipal Corporation, Municipal Council or other local body in the State and such power includes the power to direct, to consider, grant, approve a particular project in accordance with the law in force and with such conditions as the Board may deem fit and proper in the nature and circumstances of the case.
