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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Goa - Subsection

Section 28(1)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(b)if at any time the Government is satisfied that the Planning and Development Authority is not taking steps necessary to prepare such a map or register within that period [or if the Government is of the opinion that such a map or register is needed to be prepared by the Chief Town Planner] [Inserted by the Amendment Act 9 of 1977.], the Government may direct the Chief Town Planner to prepare a map and register.