Section 81 in The Goa, Daman and Diu Town and Country Planning Act, 1974
81. Power to vary scheme on ground of error, irregularity or informality.
(1)If after the final scheme comes into force, the Planning and Development Authority considers that the scheme is defective on account of any error, defect or irregularity, the Planning and Development Authority may apply in writing to the Government through the [Chief Town Planner (Administration)] [Substituted by Act No. 17 of 2017, dated 9.9.2017] for the variation of the scheme.(2)If, on receiving such application or otherwise, the Government is satisfied that the variation required is not substantial, the Government shall publish a draft of such variation in the prescribed manner.(3)The draft variation published under sub-section (2) shall state every amendment proposed to be made in the scheme, and if any such amendment relates to a matter specified in any of the clauses (a) to (k) of sub-section (2) of section 56 the draft variation shall also contain such other particulars as may be prescribed.(4)The draft variation shall be open to the inspection of the public at the office of the Planning and Development Authority.(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.(6)On the expiry of the period referred to in sub-section (5), the Government may, after consulting the [Chief Town Planner (Administration)] [Substituted by Act No. 17 of 2017, dated 9.9.2017] and the Planning and Development Authority and after making such inquiry as it may think fit, by notification, approve the variation with or without modification or refuse to make the variation.(7)From the date of the notification making the variation, with or without modifications such variation shall take effect as if it were incorporated in the scheme.
