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[Cites 0, Cited by 0] [Section 388] [Entire Act]

State of Gujarat - Subsection

Section 388(2) in The Gujarat Provincial Municipal Corporations Act, 1949

(2)Except as otherwise expressly provided by or under this Act, no building used as a human dwelling shall be entered unless with the consent of the occupier thereof without giving him at least six hours' notice in writing of the intended entry and, except when it is deemed inexpedient to mention the purpose thereof, of such purpose.