Section 370(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Municipal Commissioner may, subject to the provisions of Section 562 with or without assistants or workmen, enter into or upon any land, in order -(a)to make any inspection, survey, measurement, valuation or inquiry.(b)to take levels,(c)to dig or bore into the sub-soil,(d)to set out boundaries and intended lines of work,(e)to mark such levels, boundaries and lines by marks and cutting trenches, or(f)to do any other thing,whenever it is necessary to do so for any of the purposes of this Chapter, any rule or bye-law made, or scheme sanctioned under this Chapter.
