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State of Goa - Section

Section 168 in The City of Panaji Corporation Act, 2002

168. Unauthorized building over drains etc.

- The Commissioner may, by notice, require any person who without his permission in writing may newly erect or rebuild any building over any drain, conduit, water-course, pumping main, or water pipe vested in the Corporation to pull down or otherwise deal with the same as the Commissioner may think fit.