Section 17C(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)The [Chief Town Planner (Planning)] [Substituted by Act No. 17 of 2017, dated 9.9.2017] shall, thereafter, withdraw the operation of the revised regional plan from the date as directed by the Government, in entirety or in part, as the case may be, by publication of a notification in the Official Gazette and in two local newspapers.
