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[Cites 0, Cited by 1] [Section 37] [Entire Act]

State of Goa - Subsection

Section 37(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(2)The publication by notification of the approval of the Development Plan shall, notwithstanding anything contained in the Land Acquisition Act, 1894, be deemed to be a declaration duly made under section 6 of the said Act.