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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Goa - Subsection

Section 78(4) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(4)Where any variations are made in the final scheme under sub-section (2) or any errors or omissions are rectified under sub-section (3) the Planning and Development Authority shall forward a copy of the final scheme as so varied and rectified to the Government for approval along with copies of the decisions in appeals.