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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Tripura - Subsection

Section 48(1)(g) in Tripura Town and Country Planning Act, 1975

(g)doing any other acts necessary for the efficient administration of this Act: Provided that-
(i)in the case of any building used as a dwelling house or upon any enclosed park or garden attached to such a building, no such entry shall be made (unless with the consent of the occupier thereof) without giving such occupier at least 24 hours' notice in writing of the Intention to enter;
(ii)sufficient opportunity shall in every instance be given to enable women (if any) to withdraw from such land or building ;
(iii)due regard shall always be had, so far as may be compatible with the exigencies of the purpose for which the entry is made, to the social and religious usages of the occupants of the land or building entered.