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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3)(ii) in The Public Premises (Eviction Of Unauthorised Occupants) Rules, 1971

(ii)where doors and windows have not been fixed to any erection or work or public premises or where the erection or work on public premises is of such a nature that it cannot be encircled with rope, wire or wire-mesh in that case such erection or work or public premises shall be covered by wooden planks, iron or cement sheets and office seal affixed in a manner that no person can enter into or upon the erection or work or public premises without tampering the office seal;