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[Cites 0, Cited by 0] [Section 76D(2)] [Section 76D] [Entire Act]

State of Goa - Subsection

Section 76D(2)(a) in The Goa, Daman and Diu Public Health Act, 1985

(a)by written notice, require the owner or other person who has done such work to fill up or demolish such work in such manner as the competent authority may specify; or