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[Cites 0, Cited by 0] [Section 110(1)] [Section 110] [Entire Act]

State of Goa - Subsection

Section 110(1)(i) in The Goa, Daman and Diu Town and Country Planning Act, 1974

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