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[Cites 0, Cited by 0] [Section 52(7)] [Section 52] [Entire Act]

State of Uttarakhand - Subsection

Section 52(7)(a) in Uttrarakhand Waqf Rules, 2017

(a)no person executing the Collector's orders, shall enter any dwelling house without giving forty-eight hours' notice to the occupants of the dwelling house;