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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Odisha - Subsection

Section 102(b) in Orissa Municipal Act, 1950

(b)except when it is otherwise expressly provided in this Act no dwelling house, and no part of a public building used as a dwelling place, shall be so entered without the consent of the occupier thereof, unless the said occupier has been served with at least three hours, previous notice of the intention to make such entry;