Section 13(3) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(3)The [Chief Town Planner (Planning)] [Substituted by Act No. 17 of 2017, dated 9.9.2017] shall, if necessary, revise the regional plan and the report in the light of any modifications suggested by the Board and submit them to the Government together with the comments received from the public on the regional plan for approval.
