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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Goa - Subsection

Section 61(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(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.