Section 135(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)All such documents, plans and maps shall, for the purposes of sections 48 and 49 of that Act, be deemed to have been registered in accordance with the provisions of that Act:Provided that copies of documents, plans and maps relating to a sanctioned scheme shall be sent to the sub-registrar's office concerned where such copies shall be kept and made accessible to the public in the manner prescribed.
