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[Cites 0, Cited by 0] [Section 53(5)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(5)(g) in Jammu and Kashmir Co-operative Societies Rules, 2001

(g)It shall be lawful for the sale officer to force open any stable, cow-House, granary, godown, out-house or other building and he may also enter any dwelling house, the outer door of which may be open and may break the door of any room in such dwelling house for the purpose attaching property belonging to a defaulter and lodged herein, provided always that it shall not be lawful for the officer to break open or enter apartment in such dwelling house appropriated for the Zenana or residence of women except as hereinafter provided.