Section 55 in The Goa, Daman and Diu Town and Country Planning Act, 1974
55. Interim provision pending preparation of Development Plan.
- Where a Planning and Development Authority, in the exercise of its functions and powers with respect to any area under it, is required to have regard to the provisions of a Development Plan before such Development Plan has become operative, the Planning and Development Authority shall have regard to the provisions which in its opinion will be required to be included in such plan for securing the proper planning of the concerned area.
