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[Cites 0, Cited by 0] [Section 118B] [Entire Act]

State of Bihar - Subsection

Section 118B(c) in The Bihar and Orissa Local Self-Government Act, 1885

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