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[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Goa - Subsection

Section 70(1)(g) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(g)determine the proportion of contribution to be levied on each plot used, allotted or reserved for a public purpose or purposes of the Planning and Development Authority which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public;