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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 68(iii) in Arunachal Pradesh Housing Board Act, 2014

(iii)sufficient notice in every instance shill be given, even when any premises may otherwise be entered without notice, to enable the inmates of any apartment occupied by women to remove themselves to some part of the premises where their privacy will not be disturbed ;