Section 44(4) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(4)The Planning and Development Authority in dealing with the applications for permission under this section shall have regard to -(i)the provisions of any Development Plan which has come into operation;(ii)the proposals or provisions which it thinks are likely to be made in any Development Plan under preparation, or to be prepared; [* * *] [The word 'and' omitted by the Amendment Act 1 of 1988.](iii)[ to the relevant bye-laws or regulations of the local authority concerned; and] [After renumbering existing clause (iii) as (iv), new clause (iii) inserted by the Amendment Act 1 of 1988 after renumbering existing clause (iii) as (iv).](iv)any other material consideration.
