Section 57(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)For the purposes of this section, the expression 'land likely to be used for building purposes' shall include any land likely to be used as, or for the purpose of providing, open spaces, roads, streets, parks, pleasure or recreation grounds, parking spaces or for the purpose of executing any work upon or under the land incidental to a town planning scheme, whether in the nature of a building work or not.
