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[Cites 0, Cited by 0] [Section 671] [Entire Act]

State of Odisha - Subsection

Section 671(b) in The Orissa Municipal Corporation Act, 2003

(b)except when it is in this Act otherwise expressly provided, no building which is used as a human dwelling shall be so entered unless it is with the consent of the occupier thereof, without giving the said occupier not less than twenty four hours previous written notice of the intention to make such entry;