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State of Gujarat - Section

Section 42 in Gujarat Khar Lands Act, 1963

42. Right of entry.- For the purpose of preparing, sanctioning or executing any scheme or otherwise for carrying out the objects of this Act, any person duly authorized by the Board or the Committee appointed by the Board under this Act may, after giving such notice as may be prescribed, to the owner or occupier or other person interested in any land enter upon, survey and mark out such land and do all sets necessary for such purposes.