- [Any Revenue Officer, Revenue Inspector, Nagar Sarvekshak and patwari] [Substituted 'All Revenue Officers, Revenue Inspectors, measurers and patwaris' by M.P. Act No. 23 of 2018] and when under their observation and control, their servants and workmen when so directed, may enter upon and survey land and demarcate boundaries and do other acts connected with their duties under this Code or any other enactment for the time being in force and in so doing shall cause no more damage than may be required for the due performance of their duties :Provided that no person shall enter into any building or upon any enclosed Court or garden attached to a dwelling house, unless with the consent of the occupier thereof, without giving such occupier at least twenty-four hours' notice, and in making such entry due regard shall be paid to the social and religious sentiments of the occupier.
