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[Cites 0, Cited by 0] [Section 104(5)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(5)(g) in Haryana Co-operative Societies Rules, 1989

(g)It shall be lawful for the Sale Officer to force open any stable, cow house granary godown, outer-house or other building and he may also enter any dwelling house the out door of which may be open and may break open the door or any room in such dwelling house for the purpose of attaching property belonging to a defaulter and lodged therein, provided always that it shall not by lawful for the officer to break open or enter apartment in such dwelling house appropriated for the zenana or residence of women except as hereinafter provided.