Section 20(4) in Jodhpur Development Authority Act, 2009
(4)The Authority may, for the purpose of sub-section (1) & (2), undertake the survey of any area within the Jodhpur Region and for that purpose it shall be lawful for any member, officer or servant of the Authority: -(a)to enter in or upon any land to take level of such land;(b)to dig or bore into the sub-soil;(c)to make levels and boundaries by placing marks and cutting trenches; and(d)where otherwise the survey cannot be completed and levels taken and boundaries marked to cut down and clear away any fence or jungle:Provided that, before entering upon any land the Authority shall give notice of intention to do so in such manner as may be specified in the regulations.CHAPTER-V Master Development Plan and Zonal Development Plans
