Section 287(2)(b) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 1] [Section 287(2)] [Section 287] [Entire Act]

State of Uttar Pradesh - Subsection

Section 287(2)(b) in The U.P. Municipalities Act, 1916

(b)except when it is in this Act or in rules or bye-laws otherwise expressly provided, no building which is used as a human dwelling shall be so entered, except with the consent of the occupier thereof, without going the said occupier not less than four hours previous written notice of the intention to make such entry; and

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State of Uttar Pradesh - Subsection

Section 287(2)(b) in The U.P. Municipalities Act, 1916