On the issue of a notification under sub-section (1) of section 20A, it shall be lawful for any person, authorised by the competent authority in this behalf, to—(a)make any inspection, survey, measurement, valuation or enquiry;(b)take levels;(c)dig or bore into sub-soil;(d)set out boundaries and intended lines of work;(e)mark such levels, boundaries and lines placing marks and cutting trenches; or(f)do such other acts or things as may be considered necessary by the competent authority.
