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[Cites 0, Cited by 0] [Section 372(1)] [Section 372] [Entire Act]

State of Madhya Pradesh - Subsection

Section 372(1)(c) in The M.P. Municipal Corporation Act, 1956

(c)notwithstanding any power to enter any premises conferred upon municipal officers or councillors by this Act or any rule or bye-law made thereunder sufficient notice of such entry shall in every instance be given to enable the inmates of any apartment appropriate to women to withdraw to some part of the premises where their privacy may not be disturbed;