Preamble
| [Goa Act No. 1 of 1988] | [1st March, 1988] |
An Act further to amend the Goa, Daman and Din Town and Country Planning Act, 1974.
Be it enacted by the Legislative Assembly of Goa in the Thirty-eighth Year of the Republic of India as Follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Goa Town and Country Planning (Amendment) Act, 1988.
(2) It shall come into Force at once.
Section 2. Amendment of section 17
2. Amendment of section 17.- In section 17 of the goa, Daman and Diu Town and Country Planning Act, 1974 (Act 21 of 1975) (hereinafter referred to as the "principal Act"), the words and figures "but not earlier than five years therefrom," shall be deleted.
Section 3. Amendment of section 20
3. Amendment of section 20.- In section 20 of the principal Act, in sub-section (3), in sub-clause (b) of clause (iii), the figure and words, "provided that the total number of such representatives does not exceed five" shall be deleted.
Section 4. Amendment of section 44
4. Amendment of section 44.- In section 44 of the principal Act, in sub-section (4),-
(i) in clause (ii), the word "and" shall be deleted.
(ii) the clause (iii) shall be renumbered as clause (iv), thereof, and before the said clause the following clause shall be inserted, namely:-
"(iii) to the relevant bye-laws or regulations of the local authority concerned; and"
Section 5. Amendment of section 49
5. Amendment of section 49.- In section 49 of the principal Act, in sub-section (6), after the first proviso, the following proviso shall be added, namely:-
"Provided further that no such certificate of sanction or no objection shall be required to be produced for the purpose of mortgaging immovable property in favour of any financial institutions notified by the Government by a notification in the Official Gazette, for the purpose of this Act".
Section 6. Amendment of section 125
6. Amendment of section 125.- In section 125 of the principal Act, in sub-section (1), for the expression "The Government or the Planning and Development Authority Concerned" the expression "Subject to such terms and conditions, if any, as may be prescribed, the Government or the Planning and Development Authority concerned" shall be substituted.