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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Greater Bengaluru City Corporation -

Section 17(iii) in Bangalore Metropolitan Region Development Authority Act, 1985

(iii)due regard shall always be had, so far as may be, compatible with the exigencies of the purpose for which the entry is made, to the social and religious usage of the occupants of the land or building entered.