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[Cites 0, Cited by 0] [Section 140(2)] [Section 140] [Entire Act]

State of Goa - Subsection

Section 140(2)(e) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(e)the term of office and conditions of service of the Chairman and the members of the Planning and Development Authority;
(ea)[ the form and manner in which a Development Right Certificate is to be issued and manner in which the development right to be utilized under section 41A; [Inserted by Goa Act No. 9 of 2018, dated 22.8.2018.]
(eb)the manner in which land and amenity to be transferred by way of accommodation reservation under section 41B;
(ec)the manner in which development right of a property can be withdrawn or severed and allotted to other area by way of transferable development right for posterity under section 41C;]