Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 468] [Entire Act]

State of Tamilnadu - Subsection

Section 468(b) in The Madurai City Municipal Corporation Act, 1971

(b)except when it is in this Act, otherwise expressly provided, no dwelling-house, and no part of a public building or hut which is used as a dwelling-place, shall be so entered without the consent of the occupier thereof, unless the said occupier has received at least twenty-four hours previous notice of the intention to make such eh try;