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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Rajasthan - Subsection

Section 114(b) in Rajasthan Panchayati Raj Act, 1994

(b)except when it is in this Act or in rules or bye-laws thereunder otherwise expressly provided, no building which is used as a human dwelling shall be so entered except with consent of the occupier thereof and without giving the said occupier previous notice of the intention to make such entry;