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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(2)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(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);