- It shall be lawful for any officer exercising any power or performing any function under this Act and for his servants and workmen-(a)to enter upon and take measurements of any land for any purpose connected with the preparation of record of rights; and(b)to do all other acts necessary for such purpose:Provided that no person shall enter upon any enclosed court or garden attached to a dwelling house (unless with the consent of the occupier thereof) without previously giving such occupier at least seven days notice in writing of his intention to' do so.
