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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

State of Goa - Subsection

Section 88(1)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(a)no such contribution shall exceed one-third of the increment estimated by the Planning and Development Authority to accrue in respect of such plot;