Section 32 in The Goa, Daman and Diu Town and Country Planning Act, 1974
32. Contents of Comprehensive Development Plan.
(1)A Comprehensive Development Plan shall-(a)indicate, define and provide for all the matters that have to be, or may be, indicated, defined and provided for in the Outline Development Plan with such modifications as the Planning and Development Authority deems fit;(b)indicate, define and provide for-(i)areas to be reserved for agriculture, public and semi-public open spaces, parks, playgrounds, gardens, and other recreational uses, green belts and natural reserves;(ii)comprehensive land allocation of areas or zones for residential, commercial, industrial, agricultural and other purposes;(iii)complete road and street pattern and traffic circulation pattern for present and future requirements;(iv)major road and street improvements;(v)areas reserved for public buildings and institutions and for new civic development;(vi)areas for future development and expansion, and areas for new housing;(vii)amenities, services and utilities;(viii)such other matters as may be prescribed or as may be directed by the Government or the Board to be indicated, defined, and provided for;(c)include zoning regulations to regulate within each zone, the location, height, number of storeys and size of buildings and other structures, the size of yards, courts and other open spaces and the use of buildings, structures and land;(d)indicate the stages by which the proposals are intended to be carried out, together with the financial implications of each stage.(2)The Comprehensive Development Plan may-(a)indicate, define and provide for-(i)all such matters including planning standards, gross and new density and such guiding principles as the Planning and Development Authority may consider expedient to be indicated, defined and provided for in the Development Plan;(ii)detailed development of specific areas for housing, shopping centres, industrial areas, civic centres, educational and cultural institutions;(iii)control of architectural features, elevation and frontage of buildings and structures;(iv)a five year development programme within the stages indicated in clause (d) of sub-section (1);(b)designate, any land as land subject to acquisition for any public purpose, and in particular, but without prejudice to the generality of this provision for the purposes of:-(i)the Union or the State Governments, or for any local authority or other authority established by law and public utility concerns;(ii)dealing satisfactorily with the areas of bad layout or obsolete development, slum areas and for re-location of population;(iii)providing for open spaces, parks and playgrounds;(iv)securing the use of the land in the manner specified in the development plan;(v)any of the matters as are referred to in clause (a).(c)[ indicate and provide proposal for transferable development right, transferable development right for posterity, accommodation reservation or any other similar technique for promoting planned development.] [Inserted by Goa Act No. 9 of 2018, dated 22.8.2018.](3)Subject to such rules as may be made for regulating the form and contents of a Comprehensive Development Plan, any such plan shall include such maps and such descriptive matters as may be necessary to explain and illustrate the proposals included in that plan.
