Section 111(1) in The Goa, Housing Board Act, 1968
(1)The [Secretary] [In place of word 'Chairman' the word 'Secretary' substituted by Amendment Act 32 of 2001.] may, by a written notice, require the owner for the time being of the wall or building referred to in section 98 to stop further work on such wall or building and alter or demolish the same in such manner and within such time as may be specified in the notice.
