Section 460(1) in Karnataka Municipal Corporations Act, 1976
(1)The Commissioner or any person, authorised by him in this behalf may with or without assistants or workmen enter on any land adjoining or within forty five meters of any work authorised by this Act or by any rule, bye-law, regulation or order made under it, for the purpose of depositing on such land any soil, gravel, stone or other materials, or of obtaining access to such work, or for any other purpose connected with the carrying on thereof.
