Section 287(2)(c) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 287(2)] [Section 287] [Entire Act]

State of Uttar Pradesh - Subsection

Section 287(2)(c) in The U.P. Municipalities Act, 1916

(c)sufficient notice shall in every instance by 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 their privacy need not be disturbed; and

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State of Uttar Pradesh - Subsection

Section 287(2)(c) in The U.P. Municipalities Act, 1916