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[Cites 0, Cited by 0] [Section 72(5)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(5)(g) in The Punjab Co-operative Societies Rules, 1963

(g)It shall be lawful for the Sale Officer to force open any stable, cow house, granary, godown, out-house, or other building and he may also enter any dwelling house, the outer-door of which may be open and may break upon the door of any room in such dwelling house for the purpose of attaching property belonging to a defaulter and lodged herein; provided always that it shall not be lawful for the officer to break open or enter apartment in such dwelling house appropriated for the zenana or residence of women except as hereinafter provided.