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[Cites 0, Cited by 0] [Section 95(1)] [Section 95] [Entire Act]

State of Sikkim - Subsection

Section 95(1)(i) in Sikkim Urban and Regional Planning and Development Act, 1998

(i)In the case of any building used as a dwelling house or upon any enclosed part of garden attached to such a building, no such entry shall be made without the consent of the occupier thereof. If no consent is given, entry can be made by giving such occupier at least twenty-four hours notice in writing of the intention to enter;