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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Goa - Subsection

Section 66(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(1)Where a Planning and Development Authority is of opinion that it is necessary to undertake forthwith any of the works referred to in section 60 and included in a draft scheme, the Planning and Development Authority shall make an application to the Government through the Board to vest in it the land shown in such scheme.