Section 27 in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
27. Powers of entry.
- It shall be lawful for any person authorised by the Competent Authority in this behalf to enter into or upon any building or land for the purposes of this Act with or without assistants or workmen, in order to make any inquiry, inspection, measurement, valuation or survey, or to execute any work which is authorised by or under this Act or which it is necessary to execute for any of the purposes or in pursuance of any of the provisions of this Act or of any notice, rule or order made thereunder.
