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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Goa - Subsection

Section 102(3) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(3)The Town Planning Officer shall, after giving a reasonable opportunity of being heard to the person who has made an application under sub-section (1) or who has been served with a notice under sub-section (2) make a report to the Planning and Development Authority.