Section 53(2) in Maharashtra Jeevan Authority Act, 1976
(2)When any person is entitled to enter into or upon any premises in exercise of the power under sub-section (1), he may, also enter in similar manner into or upon any adjoining premises for any work authorised by or under this Act or for the purpose of depositing therein, any soil, grind-stone or other materials or for obtaining access to such work or for any other purpose connected with the execution of the same.
