Section 48 in The Orissa Land Reforms (General) Rules, 1965
48. Power of enter upon land under Section 72.
(1)Any officer entrusted with the performance of any duty under the Act may enter upon any land by giving reasonable and prior intimation to the owner or occupier of the land or any adult member of his family not being a pardahnashin lady.(2)If the owner or occupier of the land or any other person on his behalf is not available, the entry to the land may be made in the presence of two persons.(3)The signature of the owner or occupier or any person on his behalf or the two persons as the case may be, may be taken on the records of measurement or other act done.
