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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Goa - Subsection

Section 108(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(2)Every Planning and Development Authority shall prepare for every year a report of its activities under this Act during the year and submit the report to the Government and the Board in such form, and on or before such date, as may be prescribed.