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[Cites 0, Cited by 0] [Section 60(5)] [Section 60] [Entire Act]

State of Himachal Pradesh - Subsection

Section 60(5)(b) in Himachal Pradesh Waqf Rules, 2016

(b)no outer door of any dwelling house shall be broken open unless the occupants of such dwelling house refuse or in any way prevent access thereto;