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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Odisha - Subsection

Section 137(b) in The Orissa Grama Panchayats Act, 1964

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