Section 32(1)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

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State of Goa - Subsection

Section 32(1)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(b)indicate, define and provide for-

(i)areas to be reserved for agriculture, public and semi-public open spaces, parks, playgrounds, gardens, and other recreational uses, green belts and natural reserves;

(ii)comprehensive land allocation of areas or zones for residential, commercial, industrial, agricultural and other purposes;

(iii)complete road and street pattern and traffic circulation pattern for present and future requirements;

(iv)major road and street improvements;

(v)areas reserved for public buildings and institutions and for new civic development;

(vi)areas for future development and expansion, and areas for new housing;

(vii)amenities, services and utilities;

(viii)such other matters as may be prescribed or as may be directed by the Government or the Board to be indicated, defined, and provided for;

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State of Goa - Subsection

Section 32(1)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974