[29th November 2024] In
exercise of the powers conferred by sub-sections (1) and (2) of Section 4 read
with sub-section (1) of Section 5 of the Goa (Regulation of Land Development
and Building Construction) Act, 2008 (Goa Act 6 of 2008) and all other powers
enabling it in this behalf, the Government of Goa hereby makes the following
regulations so as to further amend the Goa Land Development and Building
Construction Regulations, 2010, namely:- (1)
These regulations may
be called the Goa Land Development and Building Construction (Amendment)
Regulations, 2024. (2)
They shall come into
force on the date of their publication in the Official Gazette. In
regulation 6A.4 of the Goa Land Development and Building Construction
Regulations, 2010,- (i)
in the TABLE-VIII, in
entries against the "INDUSTRIAL Zone", in column 3, for the figures
"60%", the figures "70%" shall be substituted; (ii)
in the existing Note
(3), the expression "Provided that in case of plots belonging to the Goa
Industrial Development Corporation the FAR, setbacks, parking and also coverage
shall be relaxed with approval of Government." shall be added at the end.Goa
Land Development And Building Construction (Amendment) Regulations, 2024
PREAMBLE