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State of Karnataka - Section

Section 80 in Karnataka Panchayat Raj Act, 1993

80. Power of entry.

- Any member, officer or servant of a Grama Panchayat may enter into or upon any building or land with or without assistance or workmen, in order to make any inspection or execute any work for any of the purposes of this Act:Provided that,-
(a)no such entry shall be made between sunset and sunrise;
(b)unless the entry be with the consent of its occupier, no dwelling house shall be so entered without giving reasonable previous notice signed by the Adhyaksha or by a person duly authorised by him in this behalf of the intention to make such entry; and
(c)due regard shall be had in making such entry to the social and religious usages of the occupants of the premisses entered.