Section 123(2) in The City of Nagpur Corporation Act, 1948
(2)Any person so employed shall have power, at all reasonable times and after giving due notice, and on production, if so required, of authorization in that behalf from the [Commissioner] [These words were substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.], to enter on, survey and value any land or building within the City which the [Commissioner] [These words were substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may direct him to survey and value.
