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

State of Goa - Subsection

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

(c)[ indicate and provide proposal for transferable development right, transferable development right for posterity, accommodation reservation or any other similar technique for promoting planned development.] [Inserted by Goa Act No. 9 of 2018, dated 22.8.2018.]