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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(1)(ii) in Kerala Highway Protection Act, 1999

(ii)no dwelling house or place shall be so entered except with the consent of the occupier thereof or without giving the occupier at least forty-eight hours' notice of the intention to make such an entry ;