Section 87 in The Goa, Daman and Diu Public Health Act, 1985
87. Power to make rules.
- The Government shall have power to make rules for determining -(a)whether a tenement or any class of tenement is or not maintained in a habitable condition within the meaning of section 86; and(b)whether a tenement or any class of tenements is or is not overcrowded within the meaning of that section.[Chapter IX-A] [Chapter IX-A consist of Section 87A to 87L inserted by the Amendment Act 8 of 2005.] Articles injurious to Public Health
