Section 117 in The Goa, Daman and Diu Town and Country Planning Act, 1974
117. Restriction on the summoning of officers and servants of the Board and Planning and Development Authority.
- No Chairman, member or officer or employee of the Board or any Planning and Development Authority shall in any legal proceedings to which the Board or Planning and Development Authority is not a party, be required to produce any register or document the contents of which can be proved under the preceding section by a certified copy, or to appear as a witness to prove the matters and transactions recorded therein, unless by order of the court made for special cause.
