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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Andhra Pradesh - Subsection

Section 67(ii) in Andhra Pradesh Housing Board Act, 1956

(ii)No dwelling house and no public building, which is used as a dwelling place, shall be so entered except with the consent of the occupier thereof, and without giving the said occupier at least 'twenty-four hours' previous written notice of the intention to make such entry.