Section 100A in The Goa, Daman and Diu Town and Country Planning Act, 1974
100A. [ Levy of processing fee/fees for change of Zone. [Inserted by the Amendment Act 31 of 2001.]
(1)The Government may, by notification, levy a fee to be charged for processing of applications filed with the Board, for change of Zone in notified Regional plan of Goa, Outline Development Plans, Comprehensive Development Plans and Zoning Plans.(2)The Government may, by notification, levy a fee to be charged for change of Zone in Regional plan of Goa, Outline Development Plans, Comprehensive Development Plans and Zoning Plans from the notified Zone to other Zone.]
