Section 36 in Karnataka Command Areas Development Act, 1980
36. Power to enter, survey etc .
- Any Land Development Officer or any other officer authorised by the Authority in this behalf, with or without assistants or workmen may,-(a)enter upon any land in the Command Area of an irrigation system under a pipe- outlet or lands adjacent thereto and undertake survey or take levels thereon for preparing a scheme for systematic land development ;(b)dig and bore into top soil or sub-soil and collect a soil samples for technical investigation ;(c)make and set up suitable land marks, and level marks for the said purpose ; and(d)do all other acts necessary for the proper conduct of any inquiry or investigation relating to any existing or proposed scheme for comprehensive land development :Provided that if the Land Development Officer proposes to enter into any building or any enclosed court-yard attached to a dwelling house, he shall give the occupier of such building or court-yard atleast a day's notice in writing of his intention to do so, if the occupier denies entry on oral request.
