Section 61(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)For the purposes of sub-section (1), a draft scheme may contain proposals-(a)to form a reconstituted plot by the alteration of the boundaries of an original plot;(b)to form a reconstituted plot by the transfer, wholly or partly, of adjoining lands;(c)to provide with the consent of the owners that two or more original plots each of which is held in ownership in severally or in joint ownership, shall with, or without alteration of boundaries, be held in ownership in common as a final plot;(d)to transfer the ownership of a plot from one person to another; and(e)to allot a plot to any owner dispossessed of the land in furtherance of the scheme.
