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[Cites 0, Cited by 0] [Section 115(1)] [Section 115] [Entire Act]

State of West Bengal - Subsection

Section 115(1)(i) in West Bengal Town and Country (Planning and Development) Act, 1979

(i)in the case of any building used as a dwelling house, or upon any enclosed part or garden attached to such a building, no such entry shall be made without giving the occupier at least twenty-four hours' notice in writing of the intention to enter, unless such occupier agrees;