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[Cites 0, Cited by 0] [Section 72(5)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(5)(h) in The Punjab Co-operative Societies Rules, 1963

(h)Where the Sale Officer may have reason to suppose that the property of a defaulter is lodged within a dwelling house the outer door of which may be shut or within any apartments appropriated to women, which by custom or usage are considered private, the Sale Officer shall represent the fact to the Officer Incharge of the nearest police station. On such representation, the officer incharge of the said station shall send a police officer to the spot in the presence of whom the Sale Officer may force open the other door of such dwelling house in like manner as he may break open the door of any room within the house except the zenana. The Sale Officer may also in the presence of a police officer after due notice is given for the removal of women within a zenana and after furnishing means for their removal in a suitable manner if they be women of rank, who, according to the custom or usage, cannot appear in public, enter the zenana apartments for the purpose of distraining the defaulter's property, if any deposited therein, but such property, if found, shall be immediately removed from [such apartments, after which they shall be left free to the former occupants.] [Word substituted by Punjab Government Gazette Notification dated 18.2.86 (Section 15 (a)(ii)]