Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Madhya Pradesh - Subsection Section 24(ii) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964 (ii)in a human dwelling except with the consent of the occupier or after giving him not less than four hours' previous notice in writing of the proposed entry; and
