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[Cites 0, Cited by 0] [Section 52(7)] [Section 52] [Entire Act]

State of Uttarakhand - Subsection

Section 52(7)(b) in Uttrarakhand Waqf Rules, 2017

(b)no outer door of any dwelling house shall be broken open unless the occupants of such dwelling house refuse or in any way prevent access thereto;