Section 139 in The Maharashtra Village Panchayats Act, 1959
139. Power of entry.
- The [Zilla Parishad may authorise its President or Chief Executive Officer or the Panchyat Samiti may authorise its Chairman] [These words were substituted for the words 'Panchayat Mandal may authorise its Chairman, Vice-Chairman or Secretary', by Maharashtra 5 of 1962.] [Block Development Officer] [ These words were inserted by Maharashtra 36 of 1965, Section 57] to enter on and inspect, or cause to be entered on and inspected, at all reasonable time any immovable property occupied by any Panchayat or any work in progress under its direction.
