Section 84(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)The Chief Engineer, Public Health Engineer or any officer authorised in this behalf by or under any provisions of this Act, may enter on land within fifteen maters of any work authorised by or under this Act with or without assistants and workmen for the purpose of depositing thereon any soil, gravel, stone, or other materials or for obtaining access to such work or for any other purposes connected with the execution of the same.
