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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of Uttar Pradesh - Subsection

Section 222(c) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(c)sufficient notice shall in every instance be given even when any premises may otherwise be entered without notice to enable the inmates of an apartment appropriated for females to remove to some part of the premises where there privacy need not be disturbed; and