Section 32(2)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(2)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(b)designate, any land as land subject to acquisition for any public purpose, and in particular, but without prejudice to the generality of this provision for the purposes of:-

(i)the Union or the State Governments, or for any local authority or other authority established by law and public utility concerns;

(ii)dealing satisfactorily with the areas of bad layout or obsolete development, slum areas and for re-location of population;

(iii)providing for open spaces, parks and playgrounds;

(iv)securing the use of the land in the manner specified in the development plan;

(v)any of the matters as are referred to in clause (a).

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State of Goa - Subsection

Section 32(2)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974