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[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

State of Goa - Subsection

Section 77(1)(v) in The Goa Panchayat Raj Act, 1994

(v)the owner or occupier of any land overgrown with vegetation, undergrowth, prickly pear, or jungle, which is in any manner injurious to health or dangerous to the public or offensive to the neighbourhood or an impediment to efficient ventilation, to cause it to be cleared of the vegetation, undergrowth, prickly pear or jungle.