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State of Goa - Section

Section 103 in The Goa Panchayat Raj Act, 1994

103. Power of owner or occupier of buildings or lands to drain into Panchayat drains.

- The owner or occupier of any building or land within a Panchayat area shall be entitled to cause his drain to empty into sewers of the Panchayat, provided that he first obtains the written permission of the Panchayat and that he complies with such conditions as the Panchayat prescribes as to the mode in which and the superintendence under which the communications are to be made between drains not vested in the Panchayat and drains which are so vested.