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[Cites 0, Cited by 0] [Section 264H] [Entire Act]

State of Uttar Pradesh - Subsection

Section 264H(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(2)Any officer so empowered may, after giving to any woman not appearing in public reasonable warning and facility to withdraw, remove or open any lock or bolt or break open any door of any building or do any other act necessary for effecting such eviction.