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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(3)(ii) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(ii)a Town Planning Officer to be appointed by the Government in consultation with the Chief Town Planner who shall be the Member Secretary of the Planning and Development Authority;