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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Goa - Subsection

Section 11(4) in The Goa Sewerage System and Sanitation Services Management Rules, 2010

(4)The arrears of unpaid bills, penalties, fines, inspection charges, cost of repairs and restoration of sewerage system and any other dues from the consumer shall be recovered as arrears of land revenue, if payments are not effected by the consumer within the date specified in the notice of demand.