Section 23(2) in The Goa, Daman and Diu Public Health Act, 1985
(2)If, in the opinion of the Government, any local area or part thereof should, for any special reason, be provided with a system of public drain or with any other means of drainage, they may direct the local authority concerned to provide or execute within such time as may be fixed in this behalf, such works as may be considered necessary.
