Section 111(2) in The Goa, Housing Board Act, 1968
(2)Where the alteration or demolition directed by any such notice is not carried out as directed therein, the [Secretary] [In place of word 'Chairman' the word 'Secretary' substituted by Amendment Act 32 of 2001.] may cause the wall or building or portion thereof to be altered or demolished, as the case may be, and he may recover the expenses incurred in so doing from the owner for the time being in such manner as may be prescribed.
