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27. Owner's consent ordinarily to be obtained.- 3[Save as provided in this Act, no building or land] shall be entered without the consent of the occupier, or if there is no occupier, of the owner thereof, and no such entry shall be made without giving the said occupier or owner, as the case may be, not less than twenty four hours' written notice of the intention to make such entry: Provided that no such notice shall be necessary if the place to be inspected is a shed for cattle or a latrine, urinal or a work under construction. 1. Subs. by Act 43 of 1964, s. 13, for "execution of any decree or order under any law for the eviction" (w.e.f. 27-2-1965). 2. Subs. by s. 13, ibid., for "the Delhi Improvement Trust" (w.e.f. 27-2-1965). 3. Subs. by Act 43 of 1964, s. 14, for "No building or land" (w.e.f. 27-2-1965).    |
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