Section 378(b) in Chennai City Municipal Corporation Act, 1919
(b)except when it is in this Act otherwise expressly provided, no dwelling house and [no part of a public building or hut] [Substituted for the words 'no public building or hut' by section 192(iii) by Act X of 1936.] which is used as a dwelling place, shall be so entered without the consent of the occupier thereof, unless the said occupier has received at least twenty-four hours' previous notice of the intention to make such entry;
