Section 16B(4) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(4)After the Regional Plan comes into operation, the Chief Town Planner (Planning) may, with the prior approval of the Government, make such changes in such Regional Plan as may be necessary for correcting any typographical or cartographical errors, omissions or details of proposals not fully indicated or changes arising out of the implementation of the proposals in the Regional Plan:Provided that all such changes are in the public interest and are notified to the public.]
