Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Rajasthan - Subsection

Section 106(c) in The Rajasthan District Boards Act, 1954

(c)sufficient notice shall in every instance be given, even when any premises, may otherwise be entered without notice, to enable the inmates of an apartment appropriated for females to remove to some part of the premises where their privacy need not be disturbed; and