Section 17(1) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
(1)Entry of Government officers. - To permit without let or hindrance all officers or servants of the Government and all other persons duly authorised by Government in that behalf to enter the land or any building thereon at all times and do all acts and things necessary for or incidental to-(a)the purpose of enforcing compliance with any of the terms or conditions of the grant, or of ascertaining whether they have been duly performed or observed, or(b)any purpose connected with full enjoyment discovery and use of the rights reserved to the Government:Provided that no residential building shall be so entered except at a reasonable time and after twenty-four hours notice.
