Section 13(1) in Kannan Devan Hills (Resumption of Lands) Act, 1971
(1)Any officer of the Government exercising any power or performing any function under this Act or any rule or order made thereunder shall, in the exercise of such power or the performance of such function, be entitled to use any private way in any land, the possession of which has not vested in the Government under sub-section (1) of section 3, and it shall not be lawful for any person to obstruct such officer from so using such way.
