Section 53 in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
53. Power to enter land adjoining land where work is in progress.
(1)Any person authorized by the Government in this be half may, with or without assistants or workmen, enter on any land within forty -five meters of any work authorized by or under this Act for the purpose of depositing thereon any soil, gravel, stone or other materials, or for obtaining access to such work or for any other purpose connected with the carrying on of the same.(2)The person so authorized shall, before entering on any land under sub-section (1), state the purpose thereof, and shall, if so required by the occupier or owner fence off so much of the land as may be required for such purpose.(3)The person so authorized shall, in exercising any power conferred by this section do as little damage, as may be, an compensation shall be payable by the Government to the owner or occupier of such land or to both for any such damage whether permanent or temporary in accordance with such rules as may be made.
