Section 156 in Telangana Land Revenue Act, 1317 F.
156. Power to enter upon land or premises when necessary.
- Every Revenue officer may, enter, whenever necessary for measurement, fixing of boundary marks or inspecting of boundaries, classification of soil, or assessment, or for any other necessity connected with the discharge of duty, any land or premises, whether such land or premises belongs to the [Government] [Amended by Act No.III of 1308 F.] or to any private individual and whether the revenue is partially or wholly realised from the land or not: Provided that he shall not enter into any house used as a dwelling without the permission of the occupier of the house and without giving twenty-four hours' previous notice, and on entering such a house due regard shall be had to the religious and social ideologies of the occupier of the house.
