Section 38 in The Goa, Daman and Diu Public Health Act, 1985
38. Detection of nuisance.
- Every local authority shall,-(a)cause its local area to be inspected from time to time with a view to ascertain what nuisance exist therein calling for abatement under the powers conferred on such authority by this Act, and(b)enforce the provisions of this Act in order to abate such nuisances.
