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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Andhra Pradesh - Subsection

Section 67(iv) in Andhra Pradesh Housing Board Act, 1956

(iv)Due regard shall always be had, as far as may be compatible with the exigencies of the purposes for which the entry is made to the social and religious usages of the occupants of the premises entered.