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[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

State of Goa - Subsection

Section 86(1)(c) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(c)all sums payable as compensation for land reserved or designated for a public purpose or purposes of the Planning and Development Authority, which is solely beneficial to the owner or residents within the area of the scheme;