Section 3(2) in Goa (Regulation of Land Development and Building Construction) Act, 2008
(2)Any law in force in the State governing land development and building construction, in so far as it is inconsistent with the provisions of this Act or the rules and regulations made under the provisions of this Act, shall stand repealed.Explanation. - In this section, unless the context otherwise requires, "law" includes any Ordinance, Orders, bye-laws, rules, regulations or notifications.
