Section 20(4) in Ajmer Development Authority Act, 2013
(4)The Authority may, for the purpose of sub-sections (1) and (2), undertake the survey of any area within the Ajmer Region and for that purpose it shall be lawful for any member, officer or servant of the Authority-(a)to enter in or upon any land to take level of such land ;(b)to dig or bore into the sub-soil ;(c)to mark levels and boundaries by placing marks and cutting trenches ; and(d)where otherwise the survey cannot be completed or levels and boundaries can not be marked, to cut down and clear away any fence or jungle :Provided that, before entering upon any land, the Authority shall give notice of its intention to do so in such manner as may be specified in the regulations.CHAPTER- V Master Development Plan and Zonal Development Plans
