Section 22 in The Goa, Daman and Diu Town and Country Planning Act, 1974
22. Functions and powers of Planning and Development Authorities.
- Subject to the provisions of this Act and the rules framed thereunder and subject to any directions which the Government may give, the functions of every Planning and Development Authority shall be-(a)to prepare an Existing Land Use Map;(b)to prepare an Outline Development Plan;(c)to prepare a Comprehensive Development Plan;(d)to prepare and prescribe uses of land within its area; and(e)to prepare schemes of development and undertake their implementation, and for these purposes, it may carry out or cause to be carried out, surveys of the planning area and prepare report or reports of such surveys, and to perform such other functions as may be prescribed.
