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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Goa - Subsection

Section 58(2) in The Goa, Daman and Diu Public Health Act, 1985

(2)The owner or lessee of such building or place shall be entitled to compensation for any damage or expenses incurred and to a reasonable rent for the period during which it had been occupied or used for any of the purposes referred to in sub-section (1). Such compensation and rent shall be fixed by the Collector.