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Greater Bengaluru City Corporation -

Section 196 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

196. purpose:

Provided that such entry into and upon any building or land shall be madebetween sunrise and sunset:Provided further that in the case of buildings used as human dwelling due regardshall be paid to the social and religious customs of the occupiers and no apartment inthe actual occupancy of a woman shall be entered until she has been informed that sheis at liberty to withdraw and every reasonable facility has been afforded to her for