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[Cites 0, Cited by 0] [Section 98] [Entire Act]

NCT Delhi - Subsection

Section 98(c) in Delhi Panchayat Raj Act, 1954

(c)sufficient notice shall in every instance be given even when any premises can otherwise be entered without notice to enable the inmates of an apartment appropriated for females to remove to some part of the premises where there privacy shall not be disturbed, and