Section 55(3) in Maharashtra Horticulture Development Corporation Act, 1984
(3)For the purpose of enabling the Corporation to determine whether there is any un-utilised portion of any plot in the farm or estate and whether such portion is capable of development, it shall be lawful for any officer of the Corporation either generally or specially authorised by it in this behalf, and for its servants and workmen, at all reasonable hours-(i)to enter upon and survey the plot;(ii)to set out the boundaries of the un-utilised portion of plot; and(iii)to do all other acts necessary for the purposes aforesaid.
