Section 30 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
30. Powers to enter upon land, and to make survey.
- Subject to any rules made in this behalf, any officer or authority holding an inquiry under this Act may, for the purpose of carrying out the provisions of this Act,-(a)enter at any time upon any Jagir-land along with such public servants as he may consider necessary;(b)make a survey or take measurement of, or do any other act on, any Jagir-land.
