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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Puducherry - Subsection

Section 61(1)(i) in Puducherry Town and Country Planning Act, 1969

(i)in the case of any building used as a dwelling house or upon any enclosed part or garden attached to such a building no such entry shall be made (unless with the consent of the occupier thereof) without giving such occupier at least twenty-four hours notice in writing of the intention to enter;