Section 6A in The Punjab New Capital (Periphery) Control Act, 1952
6A. [ Entry into land or building. [Inserted by Haryana Act No. 3 of 2000.]
- The [Director] may authorise any person to enter into or upon any land or building with or without assistance of workman for the purpose of making any enquiry, inspection, measurement or survey or taking levels etc. :Provided that no entry shall be made after sunset or before sunrise and without giving twenty-four hours notice to the occupier or owner of such land or building.]
