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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Goa - Subsection

Section 80(2) in The Goa, Daman and Diu Public Health Act, 1985

(2)If the provisions of sub-section (1) are contravened by any person, the Health Officer may re-execute the work or replace the materials or things as the case may be, and the cost of doing so shall be recovered from such person in the same manner as if it were a property tax.