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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Telangana - Subsection

Section 67(iv) in Telangana Housing Board Act, 1956

(iv)due regard shall always be had, as far as may be compatible with the exigencies of the purposes for which the entry is made, to the social and religious usages of the occupants of the premises entered.