Section 109 in Telangana District Boards Act, 1955
109. Powers of entry, etc.
- For the purpose of the making or execution of any regional or village plan or local lay-out, the Board or any person authorised by the Board in this behalf shall, subject to the provisions of this Act after giving twenty-four hours' notice to the occupier, or if there be no occupier, to the owner of any property, be entitled to survey and set up marks on any property and to do all acts necessary for such purposes.
