Section 25 in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
25. Breaking into buildings.
- It shall be lawful for any person authorised by the competent authority in this behalf to make any entry into any place, to open or cause to be opened any door, gate or other barrier -(a)if he considers the opening thereof necessary for the purpose of such entry; and(b)if the owner or occupier is absent, or being present refuses to open such door, gate or barrier.
