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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Goa - Subsection

Section 28(2) in The Goa, Daman and Diu Public Health Act, 1985

(2)The Health Officer may, at any time, by notice, require any person within whose premises any cesspool is constructed in contravention of sub-section (1) to remove such cesspool or to fill it up with such material as may be approved by him.