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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Punjab - Subsection

Section 53(1)(b) in The Punjab Town Improvement Act, 1922

(b)Except when it is otherwise specially provided by a rule no building which is used as a human dwelling shall be so entered unless with the consent of the occupier or if there be no occupier, the owner thereof, without giving the said occupier or owner, as the case may be, at least twenty-four hours' previous notice in writing of the intention to make such entry.