Section 53 in The Maharashtra Krishna Valley Development Corporation Act, 1996
53. Power of entry
Any officer or servant of the Corporation generally or specifically authorised by the Corporation may, at all reasonable time enter upon any land or premises and do such things as may be necessary for the purpose of lawfully carrying out any of its work or of making any survey, examination or investigation preliminary or incidental to the exercise of powers or the performance of functions by the Corporation under this Act.
