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[Cites 0, Cited by 0] [Section 335] [Entire Act]

State of Tamilnadu - Subsection

Section 335(b) in Tamil Nadu District Municipalities Act, 1920

(b)except when it is in this Act otherwise expressly provided, no dwelling house and no part of a public building used as a dwelling place, shall be so entered without the consent of the occupier thereof, unless the said occupier has received at least six hours' previous notice of the intention to make such entry;