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[Cites 0, Cited by 0] [Section 637] [Entire Act]

State of Telangana - Subsection

Section 637(d) in Greater Hyderabad Municipal Corporation Act, 1955

(d)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 usages of the occupants of the premises entered.