Section 53(g) in Karnataka Urban Development Authorities Act, 1987
(g)doing any other thing necessary for the efficient administration of this Act: Provided that,-(i)no such entry shall made except between the hours of sunrise and sunset and without giving reasonable notice to the occupier, or if there be no occupier, to the owner of the land or building ;(ii)sufficient opportunity shall in every instance be given to enable women, if any, to withdraw from such land or building ;(iii)due regard shall always be had, so far as may be compatible with the exigencies of the purpose for which the entry is made to the social and religious usage of the occupants of the land or building entered.
