Section 32(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(1)A Comprehensive Development Plan shall-(a)indicate, define and provide for all the matters that have to be, or may be, indicated, defined and provided for in the Outline Development Plan with such modifications as the Planning and Development Authority deems fit;(b)indicate, define and provide for-(i)areas to be reserved for agriculture, public and semi-public open spaces, parks, playgrounds, gardens, and other recreational uses, green belts and natural reserves;(ii)comprehensive land allocation of areas or zones for residential, commercial, industrial, agricultural and other purposes;(iii)complete road and street pattern and traffic circulation pattern for present and future requirements;(iv)major road and street improvements;(v)areas reserved for public buildings and institutions and for new civic development;(vi)areas for future development and expansion, and areas for new housing;(vii)amenities, services and utilities;(viii)such other matters as may be prescribed or as may be directed by the Government or the Board to be indicated, defined, and provided for;(c)include zoning regulations to regulate within each zone, the location, height, number of storeys and size of buildings and other structures, the size of yards, courts and other open spaces and the use of buildings, structures and land;(d)indicate the stages by which the proposals are intended to be carried out, together with the financial implications of each stage.
