Section 120 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
120. Entry for purposes of Act etc.
- It shall be lawful for the office-bearers of a [Panchayat or Gram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).] or officer authorized by such [Panchayat or Gram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).] in this behalf to enter in connection with any work relating to the [Panchayat or Gram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).] between sunrise and sunset with such assistants as he may deem necessary into and upon any building or land :Provided that no building or land which may be occupied at the time shall be entered unless a written notice of twenty four hours has been given to the occupants :Provided further that in the case of building used as human dwelling due regard shall be paid to the social and religious customs of the occupiers.
