Section 70(ii) in The Gujarat Housing Board Act, 1961
(ii)no dwelling house and no public building which is used as dwelling place, shall be so entered, [* * * * * *] [The words 'unless with the consent of the occupier thereof and' were deleted by Gujarat 1 of 1973, section 46(2).] without giving the said occupier at least twenty-four hours previous written notice of the intention to make such entry;
