Section 60(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(a)the area, ownership and tenure of each original plot, the land allotted or reserved under clause (e) of sub-section (2) of section 56 with a general indication of the uses to which such land is to be put and the terms and conditions subject to which such land is to be put to such uses;
