Section 7 in The M.P. Accommodation (Requisition) Act, 1948
7. Power of entry and inspection.
- The State Government may authorise any person to enter, after giving reasonable notice, any premises and inspect such premises and any accommodation therein or thereon for the purpose of determining whether, and if so, in what manner, an order under Section 3 should be made in relation to such premises or accommodation, or with a view to securing compliance with any order made under this Act.
