Section 56(2)(j) in The Goa, Daman and Diu Town and Country Planning Act, 1974

[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Goa - Subsection

Section 56(2)(j) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(j)the imposition of conditions and restrictions in regard to the open space to be maintained around buildings, the percentage of building area for a plot, the number, size, height and character of buildings allowed in specified areas, the purposes to which buildings in specified areas may or may not be appropriated, the sub-division or Plots, the discontinuance of objectionable uses or land in any area in reasonable periods, parking spaces and loading and unloading space for any building and the size of projections and advertisement signs; and

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State of Goa - Subsection

Section 56(2)(j) in The Goa, Daman and Diu Town and Country Planning Act, 1974