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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Goa - Subsection

Section 68(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(2)The Planning and Development Authority shall submit the draft scheme within four months from the date of its publication under section 59, with such modifications as may have been communicated to it, to the Government and shall apply for its sanction.