Section 61 in The Goa, Daman and Diu Town and Country Planning Act, 1974
61. Reconstituted plot.
(1)In a draft scheme, the size and shape of every reconstituted plot shall be determined, as far as may be, to render it suitable for building purposes and where the plot is already built upon, to ensure that the building as far as possible complies with the provisions of the scheme as regard open spaces.(2)For the purposes of sub-section (1), a draft scheme may contain proposals-(a)to form a reconstituted plot by the alteration of the boundaries of an original plot;(b)to form a reconstituted plot by the transfer, wholly or partly, of adjoining lands;(c)to provide with the consent of the owners that two or more original plots each of which is held in ownership in severally or in joint ownership, shall with, or without alteration of boundaries, be held in ownership in common as a final plot;(d)to transfer the ownership of a plot from one person to another; and(e)to allot a plot to any owner dispossessed of the land in furtherance of the scheme.
