Section 77(2) in The Goa, Daman and Diu Public Health Act, 1985
(2)If the notice under sub-section (1) is served on the occupier, he shall in the absence of a contract expressed or implied to the contrary be entitled to recover from the owner the reasonable expenses incurred by him in taking the measures or adopting the method of treatment specified in the notice and may deduct the amount of such expenses from the rent is then, or which may thereafter be, due from him to the owner.
