Section 95 in The Goa, Daman and Diu Town and Country Planning Act, 1974
95. Payment by adjustment of accounts.
- All payments due to be made to any person by the Planning and Development Authority under this Act, shall, as far as possible, be made by adjustment in such person's account with the Planning and Development Authority in respect of the plot concerned or of any other plot in which he has an interest and failing such adjustment shall be paid in cash or in such other manner as may be agreed upon by the parties.
