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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(4) in Andhra Pradesh Urban Areas (Development) Act, 1975

(4)No such entry shall be made except between the hours of 6 a. m. and 6 p.m. and without giving reasonable notice to the occupier, or it there be no occupier, to the land or building.