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

State of Goa - Subsection

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

(d)such portion of the sums payable as compensation for and reserved or designated 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, as is attributable to the benefit accruing to the owners or residents within the area of the scheme from such reservation or designation;