- When an Irrigation officer or any other person acting under his general or special order in this behalf desires under the provisions of section 8, 9 or 10, to enter into any building or enclosed court or garden attached to a dwelling house into which the water does not flow from any irrigation work and which is not adjacent to a flood embankment, he shall previously give to the occupier of such building, court or garden, a written notice of such reasonable period as the importance of the case may require and shall also give sufficient time for the Pardanashin lady to vacate the building, court or garden.
