Section 9(5) in The Rajasthan Colonisation Act, 1954
(5)In pursuance of the above mentioned land development programme, all officers and servants of the Government duly authorised in this behalf shall have the right to enter upon the land or any building thereon at all times and do all acts and things necessary for or incidental thereto for enforcing the execution of the said works or ascertaining that they have been duly carried out:Provided that no residential plot shall be so entered into except at a reasonable time and after a notice of not less than 24 hours.]
