Section 88(1)(c) in The Goa, Daman and Diu Town and Country Planning Act, 1974

[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

State of Goa - Subsection

Section 88(1)(c) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(c)no such contribution shall be levied on a plot used, allotted or reserved for a public purpose or purposes of the Planning and Development Authority which is solely for the benefit of the owners of plots, or residents within the area of such scheme; and

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State of Goa - Subsection

Section 88(1)(c) in The Goa, Daman and Diu Town and Country Planning Act, 1974