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[Cites 0, Cited by 0] [Section 60(5)] [Section 60] [Entire Act]

State of Himachal Pradesh - Subsection

Section 60(5)(a) in Himachal Pradesh Waqf Rules, 2016

(a)While obtaining possession of the property, using such force as may be necessary, as provided in sub-section (5) of section 52, no person executing the Collector's orders, shall enter any dwelling house without giving forty-eight hours' notice to the occupants of the dwelling house;