Section 224(d) in The Himachal Pradesh Municipal Corporation Act, 1994
(d)to enter into any building or on any land for the purpose of ascertaining whether any building is being or has been erected or re-erected without sanction or in contravention of any sanction given by the municipality or Executive Officer or the Secretary as the case may be, or of any byes-laws made under section 204 or of any scheme sanctioned under section 205 and to take such measurements and to do any other such acts as may be necessary for such purpose.
