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NCT Delhi - Section

Section 182 in The Delhi Lands Reforms Act, 1954

182. Powers to enter upon land, and to make survey etc.

- Subject to any conditions or restrictions that may be prescribed, any officer appointed under this Act may, for the purposes of this Act, enter at any time upon any land with such public servants as he considers necessary and make a survey or take measurements thereof or do any other act which he considers to be necessary for carrying out any of his duties under this Act.