Section 11(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)In particular, and without prejudice to the generality of the foregoing provisions, a regional plan may provide for all or any of the following matters, namely:-(a)the broad demarcation of areas for agriculture, forestry, industry, mineral development, urban and rural settlements and other activities;(aa)[ proposal for transferable development rights, 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.](b)the reservation of land for recreation, botanical and zoological gardens, natural reserves, animal sanctuaries, dairies and health resorts and for the preservation, conservation and development of areas of natural scenery, forests, wild life, natural resources and landscaping;(c)preservation of objects, features, structures or places of historical, natural, archaeological or scientific interest and educational value;(d)the prevention of erosion of soil, provision for afforestation, or re-afforestation, improvement and re-development of water front areas, rivers and lakes;(e)transport and communications network such as roads, highways, railways, water ways, canals and airports including their future development;(f)rural and urban centres, both existing and new, indicating the extent of their anticipated growth;(g)for irrigation, water supply and hydro-electric works, flood control and prevention of water pollution;(h)providing for the re-location of population or industry from over-populated and industrially congested areas, and indicating the density of population or the concentration of industry to be allowed in any areas.
