Section 49(6) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(6)[ Notwithstanding anything contained in any other law for the time being in force, where any document required to be registered under the provisions of sub-section (1) of section 29 of the Registration Act, 1908, purports to transfer, assign, limit or extinguish the right, title or interest of any person, in respect of plots which are not as per Survey Plan issued by Survey Department or plots which have no development permissions for such sub-division from Planning and Development Authority [within a planning area or from the Town and Country Planning Department within a area other than a planning area] [Substituted by the Amendment Act 18 of 2009.], no registering officer appointed under the Act, shall register any document, unless the owner of such plot produces a certificate of sanction or a certificate of 'no objection' from the Planning and Development Authority exercising jurisdiction [in respect of the planning area or from the Chief town Planner (Planning) or such officer as may be authorised by him by notification in the official Gazette, in respect of such other area] [Substituted 'in respect of the planning area' by Goa Act No. 3 of 2018]:Provided that no such certificate of sanction or 'no objection' shall be required to be produced if the sub-division of land or the making or layout of any property results from the rights of inheritance within a family.Provided further that no such certificate of sanction or no objection shall be required to be produced for the purpose of mortgaging immovable property in favour of any financial institution notified by the Government by a notification in the Official Gazette, for the purpose of this Act.]
