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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Goa - Subsection

Section 7(b) in The Goa Public Health Rules, 1987

(b)If the owner or occupier neglects the notice of the Health Officer issued under clause (a), the Health Officer shall refer the matter to the Local Authority who shall construct the same and recover the cost from such person as if it were a tax due to the Local Authority.