Section 42 in The Goa, Daman and Diu Public Health Act, 1985
42. Provision regarding house rendered unfit for occupation by reason of nuisance.
- Where a house or other building, is in the opinion of the Health Officer, unfit for human habitation by reason of a nuisance existing therein, he may apply to a Magistrate to prohibit the use of such house or building for human habitation until it is rendered fit therefor.
