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[Cites 0, Cited by 0] [Section 94A(1)] [Section 94A] [Entire Act]

State of Goa - Subsection

Section 94A(1)(b) in The Goa, Daman and Diu Public Health Act, 1985

(b)to remove forthwith or within such period as the Government may specify in the order, any filth nuisance, offensive trade or matter, sewage, or any object causing or likely to cause any disturbance to human senses or to public health, from any land or portion thereof, house, hut, structure, locality, river front, riverine land, port area, seabed, sea , river or nullah, anywhere in the State.