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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Telangana - Subsection

Section 67(ii) in Telangana Housing Board Act, 1956

(ii)no dwelling house and no public building, which is used as a dwelling place, shall be so entered except with the consent of the occupier thereof, and without giving the said occupier at least twenty-four hours previous written notice of the intention to make such entry;