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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 56(iv) in The Jammu and Kashmir Housing Board Act, 1976

(iv)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 premises entered.