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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Sikkim - Subsection

Section 49(1)(b) in Sikkim Fire Services Act, 1981

(b)no dwelling-house and no public building or hut which is used as a dwelling place, shall be so entered except 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 ;