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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Himachal Pradesh - Subsection

Section 79(1)(i) in The Himachal Pradesh Town and Country Planning Act, 1977

(i)in the case of any building used as a dwelling house or upon any enclosed part of garden attached to such a building, no such entry shall be made except between the hours of sunrise and sunset or without giving its occupier at least 24 hours' notice in writing of the intention to enter;