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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Goa - Subsection

Section 82(1) in The Goa, Daman and Diu Public Health Act, 1985

(1)No person shall erect a new building on any ground which has been filled up with facial or offensive vegetable or offensive animal matter or upon which any such matter has been deposited, unless and until the Health Officer certifies that such matter has been properly removed by excavation or otherwise, or has become or been rendered innocuous.