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[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Goa - Subsection

Section 139(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(2)With effect from the date of dissolution of a Planning and Development Authority under sub-section (1) except where a direction is issued under section 137 all properties, rights and liabilities of such Planning and Development Authority shall vest in the Government.