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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 49(1)(g) in Arunachal Pradesh Urban and Country Planning Act, 2007

(g)doing any other acts necessary for the efficient administration of this Act; Provided that -
(i)in the case of any building used as a dwelling house or upon any enclosed part or garden attached to such a building no such entry shall be made (unless with the consent of the occupier thereof) without giving such occupier at least 24 hours notice in writing of the intention to enter;
(ii)sufficient opportunity shall in every instance be given to enable women (if any) to withdraw from such land or building
(iii)due regard shall always be had, so far as may be compatible with the exigencies of the purpose for which the entry is made, to the social and religious usages of the occupants of the land or building entered.