Section 14 in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
14. Power to enter and survey etc.
(1)The Land Development Officer, or any person authorized by him in this behalf may -(a)enter upon any land in the command area of an irrigation system or lands adjacent thereto and undertake survey or take levels thereon for preparing a scheme for systematic land development;(b)dig and bore into top-soil or sub-soil and collect soil samples for technical investigation;(c)make and set up suitable land marks, and level marks for the said purpose;(d)do all other acts necessary for the proper conduct of any inquiry or investigation relating to any existing or proposed scheme for comprehensive command area development.(e)enter upon any land or building and cut down and clear away jungle, fence or any part of standing crop, or other obstruction for the purpose of regulating the use of water supplied or inspection or measurement of the lands irrigated thereby and of doing all things necessary for the proper regulating and management of land and water:Provided that if the Land Development Officer or other persona authorized proposes to enter into any building or any enclosed court-yard attached to a dwelling house, he shall give the occupier of such building or court-yard at least a day's notice in writing of his intention to do so, if the occupier denies entry on oral request.(2)Save as otherwise provided by the rules made in this behalf, no person shall be entitled to any compensation for loss or damage sustained by him by reason of any action taken by the Land Development Officer or other person authorized in pursuance of his powers under this section.
