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[Cites 0, Cited by 0] [Section 106(1)] [Section 106] [Entire Act]

State of Assam - Subsection

Section 106(1)(i) in Guwahati Metropolitan Development Authority Act, 1985

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