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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Rajasthan - Subsection

Section 106(b) in The Rajasthan District Boards Act, 1954

(b)except when it is in this Act or in rules or bye-laws otherwise expressly provided, no building which is used as a human dwelling shall be so entered, except with the consent of the occupier thereof without giving the said occupier not less than eight hours, previous written notice of the intention to make such entry.