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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Maharashtra - Subsection

Section 55(1)(ii) in Nagpur Improvement Trust Act, 1936

(ii)except when it is otherwise specially provided by a rule [or regulation,] [Inserted by Central Provinces and Berar Act VIII of 1944, section 11.] no building which is used as a human dwelling shall be so entered, unless with the consent of the occupier thereof, without giving the said occupier at least twenty-four hours previous written notice of the intention to make such entry ;