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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(1) in Bihar and Orissa Public Demands Recovery Act, 1914

(1)No person executing any warrant of arrest issued under this Act, or any process issued under this Act directing or authorizing the attachment of movable property, shall enter any dwelling-house after sunset or before sunrise.