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[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

State of Madhya Pradesh - Subsection

Section 92(1)(ii) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(ii)no dwelling houses, 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;