- [(1) Subject to such restrictions and conditions as may be prescribed, the Executive Authority or the Commissioner or the [Secretary] [See Rules issued in G.O. Ms. No. 148, Rural Development (C4), dated 21st July, 1999. Published in Tamil Nadu Government Gazette (Extraordinary), Part III, section 1(a), dated 23rd July, 1999.] or any person authorised by him may enter on or into any place, building or land, with or without assistants or workmen in order -(a)to make any enquiry, inspection, test, examination, survey, measurement or valuation or to execute any other work, which is authorised by the provisions of this Act or of any rule, bye-law, regulation or order made under it or which it is necessary to make or execute for any of the purposes of this Act or in pursuance of any of the said provisions, or(b)to satisfy himself that nothing is being done in such place, building or land for which a licence or permission is required under any of the said provisions, without such licence or permission or otherwise than in conformity with the terms of the licence or permission obtained.(2)No claim shall lie against any person for any damage or inconvenience necessarily caused by the exercise of powers under sub-section (1) or the use of any force necessary for effecting an entrance under that sub-section.] [Substituted by Tamil Nadu Panchayats (Amendment) Act, 2008 (Tamil Nadu Act 10 of 2008).]
