Section 181(5) in The Calcutta Municipal Corporation Act, 1980
(5)The Municipal Commissioner or any person subordinate to him and authorised by him in writing in this behalf may, without giving any previous notice to the owner or the occupier of any land or building, enter upon, and make an inspection or survey and take measurement of, such land or building and verify the statement made in any return for such land or building submitted under this Chapter.[* * * * * * * * *] [Sub-section (6) omitted by W.B. Act 32 of 1983.]
