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State of Karnataka - Section

Section 33 in The Karnataka Fire Force Act, 1964

33. Power of entry.

(1)The Director or any member of the Force authorised by him in this behalf may enter any of the places specified in any notification issued under section 13 for the purpose of determining whether precautions against fire required to be taken on such place have been so taken.
(2)Save as otherwise expressly provided in this Act, no claim shall lie against any person for compensation for any damage necessarily caused by any entry under sub-section (1).