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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Goa - Subsection

Section 44(b) in The Goa, Daman and Diu Public Health Act, 1985

(b)no dwelling house shall be so entered without the consent of the occupier thereof, and unless he has been served at least twenty-four hours previous notice of the intention to make such entry;