Section 467(b) in The Coimbatore City Municipal Corporation Act, 1981
(b)except when it is in this Act, otherwise expressly provided, no dwelling-house, and no part of a public building or hut which is used as a dwelling-place, shall be so entered without the consent of the occupier thereof, unless the said, occupier has received at least twenty-four hours previous notice of the intention to make such entry;
