Section 33 in The Goa, Daman and Diu Town and Country Planning Act, 1974
33. [Power of Government to prepare Development Plan] [Substituted by the Amendment Act 9 of 1977.].
(1)If a Development Plan is not prepared, published and submitted to the Government by a Planning and Development Authority within the period specified in section 29 or section 31, as the case may be, or within the period extended under the proviso to the said sections [or if the Government is of the opinion that such a plan is needed to be prepared by the [Chief Town Planner (Planning)] [Inserted by the Amendment Act 9 of 1977.]], the Government may authorise the [Chief Town Planner (Planning)] [Substituted by Act No. 17 of 2017, dated 9.9.2017] to prepare such plan and direct the cost thereof to be recovered from the Planning and Development Authority concerned out of its funds.(2)The [Chief Town Planner (Planning)] [Substituted by Act No. 17 of 2017, dated 9.9.2017] shall, if so authorised under sub-section (1), prepare a Development Plan and submit it to the Board and the Board shall follow in respect of the plan so prepared such procedure and exercise such powers as a Planning and Development Authority would follow or exercise in respect of a Development Plan prepared by it.
