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[Cites 0, Cited by 0] [Section 372(1)] [Section 372] [Entire Act]

State of Madhya Pradesh - Subsection

Section 372(1)(b) in The M.P. Municipal Corporation Act, 1956

(b)except when it is in this Act or in any rule or bye-law made thereunder otherwise expressly provided, no building used as a dwelling house shall be so entered, unless with the consent of the occupier thereof, without giving the said occupier at least six hours' previous notice in writing of the intention to make such entry, and, except where it is inexpedient, to mention the purpose thereof;