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[Cites 0, Cited by 0] [Section 98] [Entire Act]

NCT Delhi - Subsection

Section 98(b) in Delhi Panchayat Raj 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 and without giving and said occupier not less than four hours previous written notice of the intention to make such entry, and