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Union of India - Section

Section 309 in The Cantonments Act, 2006

309. Breaking into premises

.-It shall be lawful for any person, authorised by or under this Act to make any entry into any place, to open or cause to be opened any door, gate or other barrier-
(a)if he considers the opening thereof necessary for the purpose of such entry; and
(b)if the owner or occupier is absent, or being present refuses to open such door, gate or barrier.