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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Kerala - Subsection

Section 53(1)(ii) in Kerala Water Supply and Sewerage Act, 1986

(ii)no dwelling house or place shall be so entered except with the consent of the occupier thereof or without giving the occupier at least twenty four hours notice of the intention to make such entry ;