Section 94A(4)(c) in The Goa, Daman and Diu Public Health Act, 1985
(c)Providing water supply connection, electricity supply connection or any other essential service, shall not in any way be taken to have regularized, validated or legalised any such structure, premises, house, hut, area or occupation of or by any such person, as an order under sub-section (1) is relatable to all matters of health only.