Section 30 in The Goa, Daman and Diu Town and Country Planning Act, 1974
30. Contents of Outline Development Plan.
(1)An Outline Development Plan shall-(a)indicate broadly the manner in which the land in the planning area is proposed to be used;(b)allocate areas or zones of land for use -(i)for residential, commercial, industrial and agricultural purposes;(ii)for public and semi-public open spaces, parks and playgrounds; and(iii)for such other purposes as the Planning and Development Authority may think fit;(c)indicate, define and provide-(i)for existing and proposed national high-ways, arterial roads, ring roads and major streets; and(ii)for existing and proposed lines of communications, including railways, tram-ways, airports and canals;(d)regulate within such 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.(e)[ indicate and provide for 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.](2)An Outline Development Plan may also indicate, define and provide for-(a)the existing and proposed public and semi-public buildings; and(b)all or any of the purposes and matters as may be indicated, defined and provided for in the Comprehensive Development Plan under section 32.(3)Subject to such rules as may be prescribed regulating the form and contents of an Outline Development Plan any such plan shall include such maps and such descriptive matter as may be necessary to explain and illustrate the proposals contained in that Plan.(4)[ After the coming into operation of Outline Development Plan and defining the Zone thereof, the conversion shall be in conformity with the contents of an Outline Development Plan and in accordance with such procedure as may be prescribed;] [Inserted by the Amendment Act 19 of 1995.]
