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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Goa - Subsection

Section 19(2)(ii) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(ii)the Government shall, after consulting the Board, the Planning and Development Authority and the local authority or authorities concerned, frame a scheme determining the portion or portions of the balance of the fund of the Planning and Development Authority concerned which shall vest in the Government and in the local authority or authorities concerned, and the manner in which the properties and liabilities of the Planning and Development Authority shall be apportioned between the Government and such local authority or authorities, and on the scheme being notified in the Official Gazette, the fund, property and liabilities of the Planning and Development Authority shall vest and be apportioned accordingly.