- The Chief Officer of a Municipality may, with or without assistants or workmen, enter into or upon any land in order, -(a)to make any inspection, survey, measurement, valuation or enquiry;(b)to take levels;(c)to dig or bore into the sub-soil;(d)to set out boundaries and the intended line of work;(e)to mark such levels, boundaries and lines by markings and cutting trenches; or(f)do any other thing,whenever it is necessary to do so for any of the purposes of this Chapter, any rules or regulations made thereunder or any scheme sanctioned under this Chapter.(2)The provisions of sub-section (3) of section 532, sub-section (1) of section 533, and of section 534, shall apply when an entry is made upon any land under this section.
