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

State of Goa - Subsection

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

(f)estimate the proportion of the sums payable as compensation 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, which shall be included in the costs of the scheme;