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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Goa - Subsection

Section 43(1) in The Goa, Daman and Diu Public Health Act, 1985

(1)The Health Officer may sell any material which have been removed by him from any premises when executing works under this Chapter or otherwise carrying into effect the provisions thereof, if such materials are not claimed and taken away by the owner before the expiration of seven days from the date on which they were removed by the local authority.