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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Goa - Subsection

Section 83(2) in The Goa, Daman and Diu Public Health Act, 1985

(2)The local authority may recover any expenses reasonably incurred by the Health Officer under sub-section (1) from the occupants of the buildings in such proportions as may be determined by the Health Officer.