Section 79(3) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(3)If any question arises as to whether any building or work contravenes a town planning scheme, or whether any provision of a town planning scheme is not complied within the erection of any such building, it shall be referred to the Government or [Chief Town Planner (Administration)] [Substituted by Act No. 17 of 2017, dated 9.9.2017] if authorised by the Government in this behalf, and the decision of the Government or the [Chief Town Planner (Administration)] [Substituted by Act No. 17 of 2017, dated 9.9.2017], as the case may be, shall be final and binding on all persons.
