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State of Haryana - Section

Section 227 in The Haryana Municipal Act, 1973

227. Precautions to be observed in entering dwellings.

- When any building used as a human dwelling is entered under this Act, due regard shall be paid to the social and religious sentiments of the occupiers; and before any apartment in the actual occupancy of any woman, who according to custom does not appear in public, is entered under this Act, notice shall be given to her that she is at liberty to withdraw, and reasonable facility shall be afforded to her for withdrawing.Notice and Consequences of Non-compliance