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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(b) in Haryana Panchayati Raj Act, 1994

(b)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 occupied by women to remove themselves to some part of the premises where privacy shall not be disturbed ; and