Section 97(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)An agreement made under sub-section (1) shall not in any way affect the determination of the matter specified in section 91 or the rights of third parties:Provided that, if the agreement is modified by the Government, under that sub-section, either party shall have the option of avoiding it if it so elects.
