(7)While obtaining possession of the property under sub-section (5) of Section 52 of the Act, -(a)no person executing the Collector's orders, shall enter any dwelling house without giving forty-eight hours' notice to the occupants of the dwelling house;(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;(c)no person executing the Collector's order shall enter any dwelling house after sunset and before sun rise.
