Section 142 in The Goa, Daman and Diu Town and Country Planning Act, 1974
142. Repeal.
(1)On the commencement of this Act, the following laws, that is to say-(a)The Legislative Diploma No. 1088 dated 26-9-1940;(b)Portaria no. 3531 dated 14-11-1940;(c)The Legislative Diploma No. 1114 dated 27-7-1942;(d)Portaria no. 3703 dated 27-8-1942;(e)The Legislative Diploma No. 1421 dated 24-4-1952;(f)The Legislative Diploma No. 1467 dated 5-3-1953;(g)The Interim Building Bye-laws and Zoning Regulations 1965;and any other law in force in the Union territory of Goa, Daman and Diu corresponding to any of the provisions of this Act shall stand repealed.(2)The provisions of the General Clauses Act, 1897 shall apply to the repeal under sub-section (1) as if the laws referred to therein were Central Acts.
