Section 22 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
22. Power of entry into and inspection of premises, etc.
(1)Any person authorised in this behalf by the requisitioning authority may enter into any premises and inspect such premises and any vehicle, vessel, or animal therein for the purpose of determining whether, and if so in what manner, an order under section 19 should be made in relation to such premises, vehicles, vessel or animal, or with a view to securing compliance with any order made under that section.(2)In this section the expressions 'premises' and 'vehicle' have the same meaning as in section 19.
