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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Goa - Subsection

Section 27(4) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(4)The Planning and Development Authority shall consider the report made under sub-section (3) and may make such modifications in the map or register or both as it considers proper and adopt the map and the register by means of a resolution.