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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

State of Goa - Subsection

Section 88(1)(d) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(d)the contribution levied on a 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 shall be calculated in proportion to the benefit estimated to accrue to the general public from such use, allotment or reservation.