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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(14) in The Goa, Daman and Diu Public Health Act, 1985

(14)"hut" means any building which is constructed principally of wood, mud leaves, grass, thatch or metallic sheets, and includes any temporary structure of whatever size or any small building of whatever material made, which the local authority may declare to be a hut for the purposes of this Act;