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

State of Goa - Subsection

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

(c)The Government on receipt of such proposals together with the objections of the Planning and Development Authority shall, in consultation with the [Chief Town Planner (Land Use).] [Substituted by Act No. 17 of 2017, dated 9.9.2017], either approve the proposals with or without modifications or direct the Department or authority concerned, as the case may be, to make such modifications in the proposals as they consider necessary in the circumstances.