Section 84(2) in The Goa, Daman and Diu Public Health Act, 1985
(2)When any order has been made under sub-section (1), the local authority shall cause a copy of the order to be communicated to the owner as well as to every occupier concerned; and every such occupier shall be bound to cease to inhabit the dwelling house or portion thereof, as the case may be, within thirty days after the communication of the order to him.
