Section 16 in The Maharashtra Khar Lands Development Act, 1979
16. Right of entry.
For the purpose of preparing, sanctioning or executing any scheme, or for supervising, maintaining or repairing any embankment or works or otherwise for carrying out the objects of this Act, every Khar Lands Development Officer and any person duly authorised by the State Government, the collector or the village panchayat concerned may, after giving such notice as may be prescribed, to the owner, occupier or holder or other person having interest in any land, enter upon, survey and mark out such land and do all acts necessary for the purposes aforesaid.
