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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Goa - Subsection

Section 72(3) in The Goa, Daman and Diu Public Health Act, 1985

(3)any expenses incurred under clause (b) of sub-section (2) may be recovered by the local authority concerned from the occupier or owner as the case may be, as if it were a tax due from him to the local authority.