Section 4 in Goa (Regulation of Land Development and Building Construction) Act, 2008
4. Power to make regulations and rules.
(1)The Government may, by notification in the Official Gazette, frame regulations not inconsistent with the provisions of this Act, for carrying out the provisions of this Act by following the procedure specified in sections 5, 6 and 7.(2)In particular and without prejudice to the generality of the foregoing powers, the Government shall make regulations providing for:-(a)zoning of the land and it's use;(b)general requirements for land development;(c)group housing;(d)sub-division of land including amalgamation of plots;(e)preservation and conservation;(f)procedure for seeking development permission from Corporation, Municipal Council, Panchayat and Planning and Development Authority;(g)any other aspect relating to planning and development.(3)The Government may by notification in the Official Gazette, frame rules for carrying out the provisions of this Act.(4)Every regulation and rules made under this section shall be laid as soon as may be after it is made, before the Legislative Assembly of Goa.
