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[Cites 0, Cited by 0] [Section 241] [Entire Act]

State of Kerala - Subsection

Section 241(2) in Kerala Panchayat Raj Act, 1994

(2)It shall be lawful for any officer authorised by the Secretary or by the Panchayat to open or cause to be opened any door, gate or other barrier to made any entry into any place -
(a)if he considers the opening thereof necessary for the purpose of such entry; and
(b)if the owner or occupier is absent or, being present, refuse to open such door, gate or barrier.