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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1)(i) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

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