Section 32(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)The Comprehensive Development Plan may-(a)indicate, define and provide for-(i)all such matters including planning standards, gross and new density and such guiding principles as the Planning and Development Authority may consider expedient to be indicated, defined and provided for in the Development Plan;(ii)detailed development of specific areas for housing, shopping centres, industrial areas, civic centres, educational and cultural institutions;(iii)control of architectural features, elevation and frontage of buildings and structures;(iv)a five year development programme within the stages indicated in clause (d) of sub-section (1);(b)designate, any land as land subject to acquisition for any public purpose, and in particular, but without prejudice to the generality of this provision for the purposes of:-(i)the Union or the State Governments, or for any local authority or other authority established by law and public utility concerns;(ii)dealing satisfactorily with the areas of bad layout or obsolete development, slum areas and for re-location of population;(iii)providing for open spaces, parks and playgrounds;(iv)securing the use of the land in the manner specified in the development plan;(v)any of the matters as are referred to in clause (a).(c)[ indicate and provide proposal for transferable development right, transferable development right for posterity, accommodation reservation or any other similar technique for promoting planned development.] [Inserted by Goa Act No. 9 of 2018, dated 22.8.2018.]
