Section 86(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(1)The costs of a town planning scheme shall include-(a)all sums payable by the Planning and Development Authority under the provisions of this Act, which are not specifically excluded from the costs of the scheme;(b)all sums spent or estimated to be spent by the Planning and Development Authority in the making and in the execution of the scheme;(c)all sums payable as compensation for land reserved or designated for a public purpose or purposes of the Planning and Development Authority, which is solely beneficial to the owner or residents within the area of the scheme;(d)such portion of the sums payable as compensation for and reserved or designated for a public purpose or purposes of the Planning and Development Authority, which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public, as is attributable to the benefit accruing to the owners or residents within the area of the scheme from such reservation or designation;(e)all legal expenses incurred by the Planning and Development Authority in the making and in the execution of the scheme;(f)any amount by which the total of the values of the original plots exceeds the total of the values of the plots included in the final scheme, each of such plots being estimated at its market value on the date of publication of the draft scheme, with all the buildings and works thereon on that date and without reference to improvements contemplated in the scheme other than improvements due to alteration of its boundaries.
