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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Goa - Subsection

Section 78(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(2)Where an appeal has been preferred under section 71 and a copy of the decision in appeal is received by the Planning and Development Authority, it shall, make such variations in the final scheme in accordance with such decision.