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[Cites 0, Cited by 0] [Section 135(1)] [Section 135] [Entire Act]

State of Maharashtra - Subsection

Section 135(1)(i) in The Maharashtra Regional and Town Planning Act, 1966

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