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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Karnataka - Subsection

Section 71(iii) in Karnataka Housing Board Act, 1962

(iii)sufficient notice shall in every instance be given, even when any premises may otherwise be entered without notice, to enable the inmates of any apartment occupied by women to remove themselves to some part of the premises where their privacy will not be disturbed;