Section 99 in The Goa Rehabilitation Board Act, 2006
99. Power of Chairman to direct removal of unauthorized erection, within street alignment.
(1)The Chairman may, by a written notice, required the owner for the time being of the wall or building referred to in section 86 to stop further work on such wall or building and alter or demolish the same in such manner and within such time as may be specified in the notice.(2)Where the alteration or demolition as directed by any such notice is not carried out as directed therein, the Chairman may cause the wall or building or portion thereof to be altered or demolished, as the case may be, and he may recover the expenses incurred in so doing from the owner for the time being, in such manner as may be prescribed.
