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[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Goa - Subsection

Section 69(1)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(a)all lands required by the Planning and Development Authority shall, unless it is otherwise determined in such scheme, vest absolutely in the Planning and Development Authority free from all encumbrances; and