Section 9 in The Goa, Daman and Diu Irrigation Act, 1973
9. Notice to occupier of building etc.
- When a Canal-Officer or any other person acting under his general or special orders in this behalf proposes acting under the provisions of section 6, section 7 or section 8 to enter into any building or enclosed court or garden attached to a dwelling house, not supplied with water from a canal and not adjacent to a flood-embankment, he shall previously give to the occupier of such building, court or garden such reasonable notice as the urgency of the case may allow.
