Section 4(2) in Goa (Regulation of Land Development and Building Construction) Act, 2008
(2)In particular and without prejudice to the generality of the foregoing powers, the Government shall make regulations providing for:-(a)zoning of the land and it's use;(b)general requirements for land development;(c)group housing;(d)sub-division of land including amalgamation of plots;(e)preservation and conservation;(f)procedure for seeking development permission from Corporation, Municipal Council, Panchayat and Planning and Development Authority;(g)any other aspect relating to planning and development.
