Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 179] [Entire Act]

State of Goa - Subsection

Section 179(2) in The City of Panaji Corporation Act, 2002

(2)Not less than fifteen days before any work under this section is commenced, the Commissioner shall, by written notice, intimate to the owner of all the premises to be drained-
(a)the nature of the intended work,
(b)the estimated expenses thereof, and
(c)the proportion of such expense payable by each owner.