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

State of Karnataka - Subsection

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

(ii)no dwelling house and no public building which is used as a dwelling place, shall be so entered, except with the consent of the occupier thereof, and without giving the said occupier at least twenty-four hours' previous written notice of the intention to make such entry;