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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(4) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999

(4)No such entry shall be made except between the hours of sun rise and sun set and without giving reasonable notice to the occupier or if there is no occupier, by the owner of the land or building.