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[Cites 0, Cited by 0] [Section 378] [Entire Act]

State of Tamilnadu - Subsection

Section 378(c) in Chennai City Municipal Corporation Act, 1919

(c)sufficient notice shall be, in every case, given even when any premises may otherwise be entered without notice, to enable the inmates of any apartment appropriated to females to withdraw to some part of the premises where their privacy may be preserved;