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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Goa - Subsection

Section 17(4)(b) in The Goa, Daman and Diu Public Health Act, 1985

(b)The notice shall,-
(i)be published in the prescribed manner; and
(ii)be served on the local authority or on the persons owning or having control over the source of water-supply, as the case may be, in the prescribed manner.