Section 373 in The M.P. Municipal Corporation Act, 1956
373. Power of entry on lands adjacent to works.
(1)Any Municipal Officer duly authorised to carry out works may enter upon any land adjoining or within one hundred yards of any works authorised by this Act or by any rule or bye-law made thereunder and deposit any earth, gravel, sand, lime, bricks, stone or other materials necessary for such works, or for any other purpose connected with the carrying on of such works.(2)Such officer shall, before depositing materials under sub-section (1), give the owner or occupier of the land reasonable notice of his intention to make such entry and of the purpose thereof, and shall, if so required by the owner or occupier, set apart by sufficient fences so much of the land as may be required for the purposes mentioned in this said sub-section.(3)The municipal officer shall not be bound to make any payment, lender or deposit before entering upon any land under sub-section (1), but, shall do as little damage as may be, and the Commissioner shall pay compensation to the owner or occupier of the land for any temporary damage that may be done in consequence of such entry, and shall also pay compensation to the said owner for any permanent damage resulting therefrom.
