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[Cites 0, Cited by 0] [Section 467] [Entire Act]

State of Tamilnadu - Subsection

Section 467(c) in The Coimbatore City Municipal Corporation Act, 1981

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