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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Goa - Subsection

Section 82(b) in The Goa Panchayat Raj Act, 1994

(b)unless the entry be with the consent of its occupier, no dwelling house shall be so entered without giving reasonable previous notice signed by the Sarpanch or by a person duly authorised by him in this behalf of the intention to make such entry; and