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[Cites 0, Cited by 0] [Section 388] [Entire Act]

Bombay Presidency - Subsection

Section 388(4) in The Bombay Provincial Municipal Corporations Act, 1949

(4)Due regard shall always be had, so far as may be compatible with the exigencies of the purpose for which the entry is made, to the social and religious usages of the occupants of the premises entered.