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[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

State of Goa - Subsection

Section 77(1)(iv) in The Goa Panchayat Raj Act, 1994

(iv)the owner or occupier of any land or building which contains a well, pool, ditch, pit, pond, tank, or any place containing or used for the collection of any drainage, filth or stagnant water, which is injurious to health or offensive to the neighbourhood or is otherwise a source of nuisance, to cause the same to be filled up, cleansed or deepened or to cause the water to be removed therefrom or drained off to take such other action therewith, as may be deemed necessary by the Panchayat;