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[Cites 0, Cited by 0] [Section 175(1)] [Section 175] [Entire Act]

State of West Bengal - Subsection

Section 175(1)(ii) in The Howrah Improvement Act, 1956

(ii)no dwelling-house, and no public building or hut which is used as a dwelling-place, shall be so entered, unless 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;