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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Gujarat - Subsection

Section 42(1)(i) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020

(i)no such entry shall be made except between the hours of sunrise and sunset or without giving its occupier at least 24 hours' notice in writing of the intention to enter in the case of any building used as a dwelling house or in the land wherein such building exists;