Section 5 in The M.P. Regulation of Uses of Land Act, 1948
5. Right of entry.
- For the purpose of preparation of any such plan, any public servant or any person duly appointed or authorised in this behalf by the State Government or the Collector may after giving such notice as may be prescribed to the owner, occupier, or other person interested in any land, enter upon, survey and mark out such land and do all acts ancillary thereto.
