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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Goa - Subsection

Section 36(3) in The Goa, Daman and Diu Public Health Act, 1985

(3)When any latrine is used in common by the occupiers of two or more premises or by the members of two or more families, no person shall injure or improperly foul any such latrine or anything used in connection therewith.