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[Cites 0, Cited by 0] [Section 335] [Entire Act]

State of Tamilnadu - Subsection

Section 335(c) in Tamil Nadu District Municipalities Act, 1920

(c)sufficient notice shall be given in every case even when any premises may otherwise be entered without notice, to enable the inmates of any apartment appropriated to women to remove to some part of the premises where their privacy may be preserved;