Section 104 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
104. Power to enter upon land.
- The authorized officer or any person acting under his orders may, at any time, enter upon any land, but not a dwelling house, with such other officers or persons as he considers necessary and make a survey and take measurements thereof or do any other act which he considers necessary for carrying out the purposes of this Act.
