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[Cites 0, Cited by 0] [Section 81(1)] [Section 81] [Entire Act]

State of Uttar Pradesh - Subsection

Section 81(1)(ii) in The U.P. Water Supply and Sewerage Act, 1975

(ii)no dwelling house or place shall be so entered, except with the consent of the occupier thereof, without giving the occupier at least twenty-four hours notice of the intention to make such entry;