Section 64(2) in Rajasthan Land Pooling Schemes Act, 2016
(2)Power of entry is strictly accompanied by the following conditions, namely:-(i)no such entry shall be made (unless with the consent of the occupier thereof), without giving such occupier at least 24 hours' notice in writing of the intention to enter;(ii)no such entry shall be made except between the hours of sunrise and sunset;(iii)sufficient opportunity is given in every instance to enable women to withdraw from land or building;(iv)so far as compatible with the exigencies of the purpose for which the entry is made, due regard is given to the social and religious usages of the occupants of the land or building entered.
