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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(i) in The M.P. Bhumi Vikas Rules, 1984

(i)in the case of any building used as a dwelling house, or upon any enclosed part of garden attached to such building, no such entry shall be made except between the hours of sunrise and sunset or without giving its occupiers atleast 24 hours, notice in writing of the intention to enter;