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State of Rajasthan - Section

Section 141C in Rajasthan Land Revenue Act 1956

141C. Entry upon land.

- The Officer conducting the survey shall, for the purposes of this Chapter, have power, either by himself or by other officers or servants employed in the survey, to enter, between the hours of sunrise and sunset, upon any land or premises within the adadi area or part thereof under survey, without being liable to any legal proceedings what so ever on account of such entry or of any thing done on such land or premises in pursuance of the provisions of this Chapter :Provided that no such entry shall be made upon and land or premises which may be occupied at the time, unless with the consent of the occupier thereof, or without previously giving the said occupier twenty-four hours notice of the intention to do so.