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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Goa - Subsection

Section 11(2)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(a)the broad demarcation of areas for agriculture, forestry, industry, mineral development, urban and rural settlements and other activities;
(aa)[ proposal for transferable development rights, 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.]