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[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

State of Goa - Subsection

Section 86(1)(f) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(f)any amount by which the total of the values of the original plots exceeds the total of the values of the plots included in the final scheme, each of such plots being estimated at its market value on the date of publication of the draft scheme, with all the buildings and works thereon on that date and without reference to improvements contemplated in the scheme other than improvements due to alteration of its boundaries.