Section 94(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)If the owner fails to make the payment referred to in sub-section (1) within the prescribed period, the Planning and Development Authority shall acquire the original plot of such defaulter on payment of compensation estimated at its market value on the date of the declaration of intention to make a scheme or the date of notification under section 63 and without reference to improvements contemplated in the scheme, to the owner and other persons interested in the plot, and thereupon the said plot included in the final scheme shall vest absolutely in t he Planning and Development Authority free from all encumbrances:Provided that the payment made by the Planning and Development Authority on account of the value of the original plot shall not be included in the cost of the scheme.
