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

State of Goa - Subsection

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

(a)Every notice issued under sub-section (2) shall specify the nature and extent of the works to be executed, the estimated cost thereof, and the authority or authorities or the person or persons by whom and the period within which, they are to be executed.