Section 30(1)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

(b)allocate areas or zones of land for use -

(i)for residential, commercial, industrial and agricultural purposes;

(ii)for public and semi-public open spaces, parks and playgrounds; and

(iii)for such other purposes as the Planning and Development Authority may think fit;

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