Section 84 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
84. Power of entry. - (1) The Housing Commissioner, or any person authorized by him by general or special order in this behalf may, with or without assistants or workmen, enter into or upon any land, in order -
(a)to make any inspection, survey, measurement, valuation or inquiry;(b)to take levels;(c)to dig or bore into the sub-soil;(d)to set out boundaries and intended lines of work;(e)to mark such level, boundaries and lines by placing mark and cutting trenches;(f)to do any other thing necessary for the purposes of this ActProvided that -(a)no such entry shall be made between sunset and sunrise;(b)no dwelling house or place shall be so entered, except with the consent of the occupier thereof, without giving the occupier at least twenty-four hours' notice of the intention to make such entry;(c)reasonable opportunity and facility shall be allowed to the women occupying any part of a house to withdraw; and(d)due regard shall, so far as feasible, he had to the special and religious usages of the occupants of the premises entered into.(2)Whenever the Housing Commissioner or a person authorized under sub-section (1) enters into or upon any land in pursuance of that sub-section, he shall, at the time of such entry, pay or tender payment for the damage, if any, to be caused by any act as aforesaid; and, in case of dispute as to the sufficiency of the amount so paid or tendered, he shall at once refer the dispute to the Board, whose decision thereon shall be final.
