Section 42 in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
42. Power to enter into buildings.
- It shall be lawful for any person authorised by the prescribed authority in this behalf to enter into any place or to open or cause to be opened any door, gate or other barrier-(a)if he considers the opining thereof necessary for the purpose of such entry; and(b)if the owner or occupier is absent, or being present refuses to open such door, gate or barrier.
