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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Greater Bengaluru City Corporation -

Section 52(iii) in Bangalore Development Authority Act, 1976

(iii)due regard shall always be had, so far as may be compatible with the exigencies of the purpose for which the entry is made, to the social and religious usages of the occupants of the land or building entered.