Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 76D] [Entire Act] State of Goa - Subsection Section 76D(1) in The Goa, Daman and Diu Public Health Act, 1985 (1)No new well, tank, pond, cistern or water fountain, swimming pool, etc. shall be dug or constructed without the prior permission in writing of the competent authority.
