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

State of Goa - Subsection

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

(b)in the case of a planning area in which two or more local authorities have jurisdiction, representatives of such local authorities as the Government may consider necessary to be represented, [* * *] [The words 'provided that the total number of such representatives does not exceed five' omitted by the Amendment Act 1 of 1988.];