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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Goa - Subsection

Section 77(3) in The Goa, Daman and Diu Irrigation Act, 1973

(3)If the said owner fails to comply within the time specified or does repairs which, in the opinion of the Canal-Officer, are unsatisfactory, the Canal-Officer may carry out the necessary repairs and the cost thereof shall be recovered from the said owner as an arrear of land revenue.