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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Goa - Subsection

Section 44(2)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(b)Where the Planning and Development Authority has raised any objection in respect of the conformity of the proposed development or change of use either to any Development Plan under preparation or to any of the regulations in force at the time, or due to any other material consideration, the Department or authority concerned, as the case may be, shall, either make the necessary modifications in the proposals for such development or change of use to meet the objections raised by the Planning and Development Authority or submit the proposal for such development or change of use together with the objections raised by the Planning and Development Authority to the decision of the Government.