Section 16(4) in The Mumbai Metropolitan Region Development Authority Act, 1974
(4)The Metropolitan Authority may, for the purpose or sub-sections (1) and (2), undertake the survey of any area within the Metropolitan Region and for that purpose it shall be lawful for any officer or servant of the Metropolitan Authority -(a)to enter in or upon any land and to take level of such land;(b)to dig or bore into the sub-soil;(c)to mark levels and boundaries by placing marks and cuttings trenches;(d)where otherwise the survey cannot be completed and level taken and boundaries marked, to cut down and clear away any fence or jungely:Provided that, before entering upon any land, the Metropolitan Authority shall give notice or its intention to do so in such manner as may be specified in the regulations.
