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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Goa - Subsection

Section 107(2) in The Goa Panchayat Raj Act, 1994

(2)The Panchayat may, by written notice, require the owner to demolish or close any privy or cesspool whether constructed before or after the coming into force of this Act, which in the opinion of the Panchayat, is a nuisance, or is so constructed as to be inaccessible for the purpose of scavenging or incapable of being properly cleansed or kept in good order.