Section 64(1) in Rajasthan Land Pooling Schemes Act, 2016
(1)The appropriate authority, the Land Pooling Officer or any person authorized by them in this behalf, may enter into or upon any land or building, or upon any enclosed part attached to such a building, with or without assistants or workmen for the purpose of-(i)making any inquiry, inspection, survey, measurement, valuation or taking levels of such land or buildings,(ii)dig or bore into the sub-soil,(iii)setting out boundaries and intended line of work,(iv)making such levels boundaries and lines by placing mark, or(v)doing any other thing necessary for efficient administration of this Act.
